VIPIN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioner is the accused in Crime No.754/2021 of Chadayamangalam Police Station, Kollam alleging commission of offences punishable under Ss. 324 and 307 of the IPC.

(3.) The prosecution allegation is that, the victim has been regularly showering abusive words towards their mother in an inebriated condition. As a result of the enmity that existed between brothers due to the aforementioned reason, on 18/5/2022 at about 5.30 PM at the accused's house, victim in an inebriated condition uttered abusive words towards their mother. On seeing this, the accused interfered and attacked the victim with a piece of glass, leading to bodily injuries. On the basis of the statement of the relative, Chadayamangalam police reached there and took the victim to Hospital and registered a case against the accused.