JAYAKUTTAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.1057 of 2022 of Kayamkulam Police Station, Alappuzha registered alleging commission of offences punishable under Ss. 323, 324, 341, 326 and 506 of the Indian Penal Code.

(3.) The prosecution allegation is that on 3/11/2022 at 8.20 p.m., the petitioner, with the deliberate intention to cause bodily harm to the informant, inflicted injuries on the body of the informant due to the enmity between them which arose when the informant forbade the petitioner from speaking bad words in public on the occasion of 28th Onam festival. The physical injury was caused with the use of a metal bangle worn by the accused, when the informant was standing near Kunnathalummoodu Beverages outlet. The petitioner hit hard on the left cheek of the informant and also restrained the informant from going anywhere and then continuously hit the informant's head, chest, cheek and stomach. This resulted in the right molar of the informant being half chipped and inflicted three factures to the mandible (jaw bone). By intimidating and threatening the informant, the petitioner caused serious bodily harm to him. Thus the accused has committed the abovesaid offences.