SEENA L.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail submitted by the sole accused in Crime No.843/2021 of Kodumon Police Station, Pathanamthitta District registered for the offences punishable under Sections 294(b), 326, 341 and 324 of the Indian Penal Code, seeking his release on bail.

(2.) The petitioner has been in custody since 10.08.2021.

(3.) The prosecution case is that, the petitioner, who was entertaining enmity towards the defacto complainant, on 09.08.2021 had wrongfully restrained him in front of his residence and showered him with obscene words and attacked him and inflicted injuries. The petitioner had hit him on his left eye with a stone resulting grievous injuries including fracture of the bones on his forehead and thereby committed the aforesaid offences.