SILIN Vs. PUBLIC PROSECUTOR HIGH COURT OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No.677 of 2020 of Koyilandy Police Station for offences punishable under sections 324 and 326 of the Indian Penal Code.

(2.) Crux of the prosecution allegation is that, on 28.06.2020 at about 18.30hrs, accused picked up a quarrel with the defacto complainant and hit on his head with a bottle. Apprehending arrest, petitioner has sought bail.

(3.) It seems that the injuries were inflicted on the scalp and a fracture is seen to have sustained. Application was opposed by the learned Public Prosecutor having regard to the fact that, recovery has not been effected and the injury inflicted are serious. 3. It seems that, it was not a premeditated and calculated act and the dispute arose on the spur of the moment. It is true that recovery has not effected. Petitioner has no criminal antecedents. Having considered this, I am inclined to grant anticipatory bail to the petitioner subject to the following conditions.