VISHNU SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The applicant is the sole accused in Crime No.2029/2020 of Perumbavoor Police Station for having allegedly committed offences punishable under Sections 326 and 307 of the I.P.C.

(3.) The prosecution case, in brief, is that on 18.12.2020 at about 12.30 PM, the applicant came in an autorickshaw and when he reached Arakkappady, he suddenly jumped from the autorickshaw and attacked the de facto complainant with a dangerous weapon like a sword and an iron rod and injured and fractured his fingers.