O.K.MUHAMMED KUNHI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.915/2018 of Taliparamba Police Station registered for the offences punishable under Sections 341, 323, 324, 308 and 427 r/w Section 34 IPC.

(2.) The prosecution allegation is that on 28.08.2018 at 9 pm, the petitioners and the other accused wrongfully restrained the defacto complainant and beat him with an iron rod.

(3.) The petitioners were arrested on 2.11.2018 and ever since they have been in custody. Bail Appl..No. 7698 of 2018