SUDHEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.974/2022 of the Thiruvalla Police Station. The offences alleged against the petitioner are under Ss. 341, 294(b), 354 and 326 of the Indian Penal Code, 1860.

(3.) The prosecution case is that while the defacto complainant was travelling on a motor bike with her husband, the accused obstructed them by parking his autorikshaw in front of the bike and thereafter pushed the defacto complainant and twisted her hand, causing fracture of her left-hand thumb.