VYSAKH Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, by the sole accused in Crime No. 1393/2024 of the Peroorkada Police Station, Thiruvananthapuram, which is registered against him for allegedly committing the offences punishable under Ss. 126(2), 115(2), 118(2), and 110 of the Bharatiya Nyaya Sanhita, 2023. The petitioner was remanded to judicial custody on 17/9/2024.

(2.) The prosecution case, in brief, is that; on 14/9/2024, at 20:30 hours, the accused had wrongfully restrained the defacto complainant and slapped him and assaulted him with a stone on his head, and he suffered grievous injuries. Thus, the accused has committed the above offences.

(3.) Heard; Suvin R. Menon, the learned counsel appearing for the petitioner and Sri. C.S. Hrithwik, the learned Senior Public Prosecutor.