M.J. JACOB Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in the Crime No.966 of 2022 of Kottayam West Police Station registered alleging commission of offences punishable under Ss. 323 and 332 of the Indian Penal Code.

(3.) Prosecution allegation against the petitioner is that on 31/5/2022 at about 4.30 p.m. the petitioner hit the defacto complainant and caused injury on the nose of the defacto complainant and thereby deterred the duty of the defacto complainant who is a KSRTC driver and thereby committed the offences as alleged.