MIRAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The applicant is the 3rd accused in Crime No.1507/2020 of Kilikolloor Police Station for having allegedly committed the offences punishable under Sections 294(b) and 394 of the I.P.C.

(3.) The prosecution case, in brief, is that on 11.08.2020 at about 9.40 PM, while the de facto complainant was engaged in conversation with his friend near a petrol pump at Karikkode Shappumukku, the accused 1 to 3 in this crime reached there in an autorickshaw, hurled abuses at the de facto complainant, and thereafter, they hit the de facto complainant on his face and back and when he fell down he was also kicked. The friend of the de facto complainant attempted to intervene, but the 1st accused allegedly threatened him by brandishing a knife.