JIBIN B. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.365/2022 of Malayalappuzha Police Station, Pathanamthitta District alleging commission of offences punishable under Ss. 341, 323, 324 and 308 of Indian Penal Code.

(3.) The prosecution allegation is that, on 3/7/2022, at around 8.30 am, the accused with a grudge towards the complainant for questioning him for assaulting the complainant's son, wrongfully restrained the complainant at Nellipura Junction, Puthukulam Muri in Vadasserikkara Village, kicked the complainant, hacked with a chopper aiming the scalp which when defended, wounded the forehead and as the neighbour ventured the accused brandished a knife at him wounding his scalp and thus the accused has committed the aforesaid offences.