RENJU E.S Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed by this petitioner in Crime No.1192 of 2021 of Mannarcad Police Station registered for the offences punishable under Ss. 294(b), 323 and 326 of the India Penal Code.

(2.) The prosecution allegation is that on 30/9/2021 at about 8.00 p.m this petitioner due to his enemity towards the defacto complainant hurled abuses towards him and hit him with a steel bangle and caused fracture to his facial bone and thereby committed the aforesaid offences.

(3.) The petitioner has been in custody since 30/10/2021.