NASAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioners who are the accused Nos.1 to 4 in Crime No.1708 of 2021 of Kunnamkulam Police Station, Thrissur District registered for the offences punishable under Sections 341, 323, 324, 326 and 308 r/w Section 34 of the Indian Penal Code, have moved this application for his release on bail.

(3.) The prosecution allegation is that these petitioners were entertaining enmity towards the defacto complainant. So on 02.09.2021 at about 18.30 hours with their common intention they have wrongfully restrained the friend of the defacto complainant. On seeing the same, the defacto complainant rushed to the spot and then he was beaten with a wooden stick and caused fracture to his little finger, apart from other injuries. A blow with the wooden stick aiming towards his head by the first accused, was somehow or other evaded by him. Had it been otherwise, it would have caused his death. Thus these petitioners have committed the aforesaid offences.