SURESH S/O KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is for bail.

(2.) The alleged offences are under Sections 307, 324, 294(b) of Indian Penal Code. According to prosecution, Petitioner used to tease the niece of de facto complainant. This was objected to by de facto complainant. On 09/05/2010, Petitioner attacked de facto complainant with wooden log and inflicted injuries. When the niece intervened, she was also beaten with wooden log and serious injuries were inflicted.

(3.) Petitioner was arrested on 11/05/2010 and he is in custody for the past 65 days. Learned Counsel for Petitioner submitted that the hit aimed at the de facto complainant unintentionally fell on his niece.