MURUKESAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the sole accused in Crime No.5/2021 of Munnar Police Station for having allegedly committed the offences punishable under Sections 326 and 307 of the I.P.C.

(3.) The prosecution case, in brief, is that on 01.01.2021 at about 4.45 PM at Melaparattu bhagom in Mattupetti Estate Top Division of KDH Village in front of the house of the applicant, the de facto complainant was wrongfully restrained and beaten with a wooden log, causing a fracture to his skull, which could have proved fatal also and thus comitted an offence of attempted murder.