MUHAMMED MANSOOR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.704/2020 of Wadakkanchery Police Station for having allegedly committed the offences punishable under Sections 341, 323, 324 and 307 of the I.P.C.

(3.) The prosecution case, in brief, is that on 07.09.2020 at about 9.00 PM owing to the previous enmity towards the younger brother of the defacto complainant, who was allegedly involved in a business with the applicant, was wrongfully restrained and assaulted by the applicant with a dangerous weapon like a stone on his head, as a result of which he sustained grievous injuries and thus the applicant attempt to commit murder.