ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) In the instant application for regular bail, the petitioner is the 4th accused in Crime No.404/2022 of Attingal Police Station. The offences alleged are under Ss. 294(b), 323, 324, 326 and 308, read with Sec. 34 of the Indian Penal Code.

(2.) The prosecution would allege that due to their previous animosity, accused Nos.1 to 4 have attacked the defacto complainant on 16/4/2022 at 7.30 pm. The 1st accused assaulted on his nose with a stone. Accused Nos.2 to 4 pushed him into a canal and inflicted injury on his index finger and wrist. The accused persons have thus committed the offences enumerated above according to the prosecution.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the records. This application was opposed by the learned Public Prosecutor.