SAMEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.49 of 2020 of Malappuram Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 143, 147, 341, 323, 353 r/w Section 34 of the IPC.

(3.) The prosecution case is that the petitioner and the other accused assaulted an Advocate Commissioner appointed by the Munsiff Court, Manjeri in O.S. No. 67/2020.