ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner who is the fourth accused in Crime No.981 of 2021 of Ezhukone Police Station, Kollam District registered for the offences punishable under Ss. 294(b), 341, 324, 308 r/w Sec. 34 of the Indian Penal Code and Sec. 27 of the Arms Act, has moved this application for bail under Sec. 439 of the Code of Criminal Procedure.

(3.) The prosecution allegation is as follows :-The first accused who was entertaining enmity towards the defacto complainant, in order to wreck vengeance upon him, on 30/8/2021 at about 17.15 hours, along with the other accused wrongfully restrained him at a place near 'Kadakkodu Madankavu Temple' and showered obscene words towards him and the second accused has hacked him with a sword aiming towards his head. The defacto complainant, some how or other evaded the same, but it fell on his hand and caused deep injury. When the defacto complainant tried to escape from the clutches of these petitioners, the second accused chased him with a sword raising death threats and the other accused together have created a horrendous situation in that area. Thereby, they have committed the aforesaid offences.