PRAVEEN @ PACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of Cr.P.C.

(2.) The applicants are accused 1 and 2 in Crime No.1838/2020 of Parippally Police Station for having allegedly committed the offences punishable under Sections 341, 323, 324, 427 and 308 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that on 27.12.2020 at about 8.45 PM at a place near to Parippally, the applicants in furtherance of common intention wrongfully restrained the de facto complainant and 1st accused attempted to hit the de facto complainant on his head with a rock knowing that it would cause grievous injury. The de facto complainant evaded and escaped with a lacerated injury.