HARIDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in crime no.2205/2018 of Chengannur Police Station for the offences punishable under Sections 341, 323, 324 and 326 IPC.

(2.) The allegation of the prosecution is that the petitioner herein on 6.10.2018 at 6.30 p.m wrongfully restrained the defacto complainant and assaulted him with stick and he sustained a fracture.

(3.) Apprehending arrest, the petitioner herein has approached this court seeking bail, contending that he is not involved in the crime. Even according to the prosecution there was no serious injury and the possibility of the defacto complainant having sustained an injury on a fall cannot be ruled out.