VINEESH T.K. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No. 1934/2021 of Changanasserry police station, alleging commission of offences under Ss. 451, 323, 294(b), 354, 324, 326 and 506(i) r/w. Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner and others is that they attacked the son of the de facto complainant for the reason that he was staring at the place where the petitioner along with others were consuming liquor . When the de facto complainant came out of the house, trying to prevent the attack on her son, the petitioner and others attacked the de facto complainant and also two other persons, who had come there in order to prevent the fight from ensuing. It is alleged that serious injuries were caused to one Abhish, as a result of which offence under Sec. 326 of the Indian Penal Code was also alleged.