SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.1164 of 2020 of Kothamangalam Police Station. The above case is registered against the petitioner alleging offence punishable under Sections 452 , 324 , 326 & 307 IPC.

(3.) The prosecution case is that, on 9.7.2020, at 9.50 pm, the accused with an intention to kill the de facto complainant reached in the courtyard of the residential house of the de facto complainant. It is alleged that the accused using iron chopper inflicted cut injury upon the left forehead of the de facto complainant. As a result of which, the de facto complainant sustained lacerated wound upon his forehead and thereby occurred fracture of the bone in that area. It is the further case of the prosecution that the de facto complainant inflicted grievous injuries to the mother of the de facto complainant. She sustained fracture on the right leg bone.