HANEEFA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is the sole accused in Crime No.429/2024 of Adhur Police Station. The above case is registered against the petitioner alleging offences punishable under Ss. 126(2) and 118(1) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(3.) The prosecution case is that on 20/9/2024, at 9.00 hours, at Bovikanam, the accused inflicted injuries on the head of the defacto complainant with an iron spatula.