SIDHIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.272/2022 of Chavara Police Station, Kollam District registered for offences under Ss. 294(b), 326 and 506 of the Indian Penal Code, 1860.

(3.) Prosecution case is that on 4/4/2022, on account of animosity to the defacto complainant, the accused attacked the son of the defacto complainant with a chopper causing serious injuries including fracture of the nose as well as the jaw and thereby the accused committed the offences alleged.