SHAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioners are the accused in Crime No.171 of 2020 of Kareelakulangara Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 294(b) , 323 , 341 , 324 , 308 r/w. Section 34 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 15.2.2020 at about 5 p.m., the petitioners attacked one Reji Kumar with dangerous weapons in connection with a pathway dispute.