BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. for pre-arrest bail filed by the petitioner/accused in Crime no.607/2021 of Pudukkad Police Station, Thrissur District alleging commission of the offences punishable under Ss. 341, 324, 294(b), 325 and 326 IPC.

(2.) The prosecution case is that the petitioner/accused due to his enmity towards the informant, on 20/10/2021 at 9.20 a.m., wrongfully restrained him, abused him by calling him obscene words and then voluntarily caused hurt and grievous hurt to him. The accused hit him with a piece of granite stone resulting in a fracture on his right wrist. The accused also pushed him down and when the informant fell down, kicked him and twisted his right ankle resulting in a fracture. Hence, the accused is alleged to have committed the offences punishable under the above mentioned Ss. .

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation is only at its initial stage and that the petitioner/accused has caused grievous injuries to the informant.