SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail has been filed by the 3rd accused in Crime No. 1951 of 2021 of Thiruvalla Police Station registered for the offences punishable under Ss. 294(b), 324, 307 506(ii) and 34 of Indian Penal Code.

(2.) The petitioner has been in custody since 5/9/2021.

(3.) The prosecution allegation is that on 3/9/2021 at about 10 p.m. this petitioner along with the other accused, with the intention to cause the death of the defacto complainant, had hacked him with a sword and caused severe injuries and thereby committed the aforesaid offences.