MADHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 14th day of September 2020 This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.119/2020 of Kareelakulangara Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 341, 323, 324, 326 and 427 IPC.

(3.) The prosecution case is that on 8.2.2020, at 5 pm, while the defacto complainant was moving towards the police station to lodge a complaint against the accused, the petitioner wrongfully restrained him and beat on his right hand using an iron rod. When the defacto complainant fell down, the accused beat him repeatedly by using the same iron rod. It is alleged that the defacto complainant sustained serious injuries.