SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 to 3 in Crime No.341 of 2022 of Perambra Police Station, alleging commission of offences punishable under Ss. 341, 323, 324 and 308 r/w 34 of the Indian penal Code.

(3.) The prosecution allegation is that on 13/6/2022 at 11.00 pm., while CW1 and his friend were entering into the road from the compound of Surya Bar, the first accused came through wrong side in a car and pushed him down and stamped on his belly. At that time, the 2nd and 3rd accused came out of the car and wrongfully restrained CW1 and the 1st accused stabbed below the neck of CW1 with a sharp edged weapon. The accused were arrested on 14/6/2022 and thereby committed the aforesaid offences.