BIBIN @ VIPIN RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 13.02.02021 at about 9.30 p.m., near Iykaramukku Junction, the applicant along with the co-accused in furtherance of common intention hurled abuses at the de facto complainant, and thereafter assaulted him by means of dangerous weapon like a wooden stick causing a fracture to his nasal bone and thus committed the offence.

(3.) The applicant states that he is innocent and the allegations are not true. The injuries are not life-threatening. He was arrested on 27.02.2021. Recovery is completed and hence he may not be detained any longer.