PRAVEEN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner, who is undergoing incarceration since 15.11.2021 in connection with Crime No.686/2021 of Wadakkumcherry Police Station registered for the offences punishable under Ss. 452, 326, 341, 324, 506 and 308 of the Indian Penal Code, has moved this application for his release on bail.

(3.) The prosecution allegation is that on 06.07.2021 at about 10.00 p.m., the petitioner had trespassed into the residential house of the defacto complainant and attacked him with a sharp edged weapon normally used for tapping of toddy and caused grievous injuries to him including fracture, due to his enmity towards him and thereby committed the aforesaid offences.