SHAJIMON V Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in CrimeNo.2280/2021 of Nemom Police Station, Thiruvananthapuram District alleging commission of offences under Ss. 308, 323, 324, 341 and 509 r/w. Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner and the other accused is that the petitioner attacked the de facto complainant with a helmet and caused injuries to him owing to the fact that the de facto complainant had questioned the act of the petitioner in making lewd comments against the daughter of the de facto complainant and the de facto complainant, while they were walking on a public road.