STAN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.1951/2021 of Thiruvalla police station, Pathanamthitta district, alleging commission of offences under Ss. 294(b), 324, 307, 506(ii), 201 r/w. Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, he along with other accused attacked the de facto complainant on 3/9/2021 at 10.00 pm and inflicted serious injuries on the de facto complainant. The petitioner/1st accused is alleged to have caused very serious injuries on the left thigh and right knee of the de facto complainant while the second accused is alleged to have inflicted serious injuries on the left elbow and left hand of the de facto complainant.