NOUSHAD K.N. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1249/2024 of Narakkal Police Station. The above case is registered against the petitioner alleging offences punishable under Sec. 118(1) of the Bharatiya Nyaya Sanhita (for short, BNS). Subsequently, the offence under Sec. 109 of the BNS was added.

(3.) The prosecution case is that on 2/12/2024 at 4.30 am, the accused, with an intention to cause hurt to the defacto complainant and his friend, attacked him with a glass taken from the bar and the victim sustained grievous injury.