SAJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is arraigned as the second accused in Crime No. 782/2021 of Kaipamangalam Police Station, registered for the offences punishable under Sections 294(b), 323, 324, 308 and 34 of the Indian Penal Code has moved this application seeking his release on bail.

(2.) The petitioner has been in custody since 8.10.2021.

(3.) The prosecution allegation is that on 7.10.2021, at about 10.00 hours, while the defacto complainant was riding his motorcycle, he was intercepted by this petitioner along with co-accused and slapped on his face. The first accused had also attempted to cause injury by using a granite stone. When there was an attempt on his side to hit with the granite stone,the defacto complainant somehow evaded the same but he sustained an injury on his forehead. Otherwise it would have caused his death.