GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail.

(2.) Petitioner is the accused in Crime No.313 of 2022 of Ottapalam Police Station, alleging commission of offences punishable under Ss. 341 and 326 of the Indian Penal Code.

(3.) The prosecution case is that on 13/5/2022 at 20.00 hours, at Kavalappara the accused out of the animosity towards defacto complainant pushed him down. Thereafter, the accused caused injuries to the left hand finger of the defacto complainant. Thereafter the accused wrongfully restrained defacto complainant and hit on the head of defacto complainant with iron pot and thereby the petitioner committed the aforesaid offences.