NISAMUDHEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 84 of 2022 of Nattukal Police Station, Palakkad District, alleging commission of offences punishable under Ss. 324, 308 and 506(ii) of the Indian Penal Code.

(3.) The allegation against the petitioner is that on 9/3/2022 at about 9.45 pm, the petitioner had attacked the de facto complainant with a soda bottle without any provocation and the de facto complainant sustained injuries owing to the said attack.