MAHAROOF M @ MANGADAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Cr.P.C.

(2.) The applicant herein is the 1 st accused in Crime No.257 of 2018, registered at the Nattukal Police Station, under Sections 341 and 326 read with Section 34 of the IPC.

(3.) The prosecution allegation is that on 17.07.2018 at about 9.00 p.m., the applicant herein along with the 2nd accused wrongfully restrained the de facto complainant and thereafter, attacked him with an iron rod causing a fracture.