RENJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for anticipatory bail filed by the 1st accused in Crime No.378 of 2022 of Eravipuram Police Station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) As per the case of the prosecution, it is alleged that on 31/3/2022 at about 9.30 p.m, accused Nos.1 and 2 criminally trespassed into the shop managed by the defacto complainant and owned by his father and thereafter, the first accused attempted to beat on the head of the defacto complainant and when it was restrained by using the left hand, the defacto complainant sustained fracture on his left hand and right clavicle. The allegation against the second accused is that he also beat and kicked the defacto complainant. It is alleged by the prosecution further that the first accused snatched away mobile phone owned by the defacto complainant and also Rs.22,500.00 from the shop. This is the basis on which, prosecution alleges commission of offences under Ss. 452, 294(b), 323, 324, 326 and 392 read with Sec. 34 of the Indian Penal Code.