SONU ANIYAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.2423/2021 of Thiruvalla police station, alleging commission of offences under Ss. 323, 324 and 326 of the Indian Penal Code.

(3.) Allegation against the petitioner is that on 5/12/2021, when the accused was travelling as a pillion rider along with the injured (who is a related to the petitioner), a quarrel took place between them and the accused attacked him, causing serious injuries to him. It is also alleged that the petitioner had pushed down the injured and hit him on his chest and that the attack of the petitioner resulted in a fracture on the scalp of the victim.