AJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused, who is none other than the son-in-law of the defacto complainant, is the petitioner herein, and he canvasses regular bail after being custody from 10/12/2021 in Crime No.860/2021 of Parippally Police Station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution allegation is that on 9/12/2021 at about 9 P.M., the accused herein uttered obscene words against the defacto complainant, who is his father-in-law, and beat on his forehead by using a stick with intention to commit murder. Though, the defacto complainant sustained serious injuries, he survived. This is the base on which the prosecution alleges commission of offences under Secs.341, 294(b), 506(ii), 323, 324 & 307 of the IPC.