SHINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is accused No.3 in Crime No.543/2022 of Nenmara Police Station, Palakkad District, alleging commission of offences punishable under Ss. 426, 324 and 308 r/w Sec. 34 of Indian Penal Code and under Sec. 4(a), 1 of Explosive Substances Act.

(3.) The prosecution allegation is that, on 9/10/2022 at 19.00 hours, the accused herein along with two others came in a motor cycle and when motor cycle reached near to Forest Divisional Office, Nenmara it was about to hit a motor cycle bearing Reg.No.KL70 E 3261 driven by the defacto complainant which was coming in the same direction. When the defacto complainant questioned the accused, the 1st accused pelted stone towards him and inflicted injury nearby to his right eyebrow. Thereafter, accused Nos. 1 to 3 obtained the key from the defacto complainant and he could not travel. On the same day at 20.30 hours, at the same place, accused Nos.1 to 3 came in the same motor cycle and the 1st accused threw a lightened petrol bottle towards the defacto complainant. The bottle fell on the road and blasted and fire spread all over the area and thus the accused have committed the aforesaid offences.