PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the accused in Crime No.1081 of 2021 of Aranmula Police Station, Pathanamthitta District, alleging commission of offences under Ss. 323, 326, 506(i) and 498(A) of the Indian Penal Code.

(3.) The petitioner got married to the de-facto complainant in the month of September 1999. It is alleged that on account of the failure of the de-facto complainant to part with an amount of Rs.1,00,000.00, the petitioner had attacked the de-facto complainant with a rafter causing severe injuries including fracture of rib bone.