SHILIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 of Cr.P.C. filed by the petitioner/2nd accused for pre-arrest bail in Crime No.1983/2021 of Palluruthy Police Station, Ernakulam District, alleging commission of offences punishable under Ss. 341, 324, 308 r/w Sec. 34 IPC.

(2.) The prosecution case is that the accused-two in number due to their prior enemity towards the informant, with the intention of voluntarily causing hurt to him, on 14.10.2021 at 5 p.m. wrongfully restrained him and caused injuries to him by assaulting him with a knife used for cutting electric wire. The second accused hit the informant twice with a helmet causing hurt to him and the first accused with a knife used for cutting electric wire, attacked him resulting in causing serious injuries on his body. Hence the accused are alleged to have committed the offences punishable under the above mentioned Sections.

(3.) The bail application is opposed by the learned Public Prosecutor on the ground that very serious injuries have been caused to the informant herein and that the investigation is only at its initial stage.