ANNAD @ VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 4th accused in Crime No. 2094 of 2020 of Pallikkal Police Station registered for the offences punishable under Sections 447, 294(b), 341, 324, 326, 307, 506 read with Section 34 of Indian Penal Code.

(3.) The prosecution allegation is that on 01.12.2020 at 5 p.m. this petitioner along with the other accused have trespassed into the residential house of the defacto complainant and attacked them with dangerous weapons such as iron rod, wooden reaper etc. and caused grievous injuries. They have also pelted stones towards them when the defacto complainant came out of the house along with his parents. They have also attempted to hit them with a car and caused grievous injuries with the intention of causing death of the mother of the defacto complainant as well his wife and thereby committed the aforesaid offences.