MUHAMMED RAHI HUSSAIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973 by the 2nd accused in Crime No. 2048 of 2023 of Thrikkakara Police Station, Ernakulam, registered under Ss. 284, 308, and 328 r/w Sec. 34 of IPC.

(2.) The prosecution allegation is that, on 18/10/2023, at about 09.45 p.m., the defacto complainant ordered a food item called 'Shawarma' through 'Swiggy' from the restaurant wherein the petitioner was working as cook. Consumption of the above food item resulted in causing some ailments to the defacto complainant, and she was admitted in EMC Hospital, Palarivattom.

(3.) The owner of the restaurant was arrayed as the 1st accused, and he was granted anticipatory bail by this Court. The petitioner was arrested on 19/4/2024, and since then he is in judicial custody.