SULFITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.1 in Crime No.688/2021 of Haripad Police Station, Alappuzha, alleging commission of offences punishable under Ss. 341, 294(b), 323 and 308 r/w Sec. 34 of the Indian penal Code.

(3.) The prosecution allegation is that, on 20/10/2021, the applicant along with other accused persons in pursuance of their common intention, wrongfully restrained the defacto complainant, verbally abused and assaulted him using a sword and stone, and thereby committed the abovesaid offences.