NITHIN CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1641/2021 of Chingavanam Police Station, Kottayam District alleging commission of offences under Ss. 143, 144, 147, 148, 149, 323, 324, 341, 294(b) and Sec. 308 of the Indian Penal Code.

(3.) The allegation against the petitioner is that when the petitioner and others were seen attacking one Nithin, who is a relative of the de-facto complainant, the de-facto complainant had intervened in the matter and then the petitioner along with others had attacked the de-facto complainant and the petitioner had taken an axe from the property of the de-facto complainant and assaulted the de-facto complainant using the same causing injuries on his neck.