MAHEEN 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 13.01.2021 at about 9 p.m., the applicant in furtherance of common intention hurled abuses at the de facto complainant and thereafter assaulted him by means of dangerous weapons like sword and iron rod and caused grievous injuries to him as his right ear was completely cut off by means of sword used by the 2nd accused. The applicant allegedly used a iron rod to cause hurt.

(3.) Heard the learned counsel for the applicant and the learned Public Prosecutor.