ANU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1740/2021 of Pooyapally Police Station, Kollam District alleging commission of offences under Ss. 294(b), 323 and 308 of the Indian Penal Code.

(3.) The allegation against the petitioner is that he attacked the de-facto complainant who is none other than his elder brother with a lamp and thereafter with a iron pan causing injuries to him.