NOORUDHEEN.T Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the first accused in Crime No.584 of 2021 of the Chandera Police Station, Kasargod registered for the offences punishable under Sections 341, 326 and 506 r/w Section 34 of the Indian Penal Code, has moved this application for his release on bail.

(3.) The prosecution allegation is that on 18.08.2021 at about 01.30 pm this petitioner along with the other accused has gone to the house of the defacto complainant and beaten him with an iron pipe on his forehead and caused injuries including nasal bone fracture. He has also threatened the defacto complainant with dire consequences and thereby, committed the aforesaid offences.