SOMARAJAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is arrayed as the sole accused in Crime No. 302/2022 of Ayyampuzha Police Station, Ernakulam District, alleging commission of the offences punishable under Ss. 294(b), 326, 307 and 506 of the Indian Penal Code.

(3.) The prosecution allegation is that on 4/9/2022 while the defacto complainant was standing in the Pallippadan Junction near Ayyampuzha, a lady who is suffering from Epilepsy hold the bike of the defacto complainant. The same was recorded by the accused in his mobile phone which was questioned by the defato complainant who is the brother-in-law of the accused. The accused abused the defacto complainant and thereafter the defacto complainant tried to take over the mobile from the accused. The accused left the place with a warning that he will come back and thereafter at around 7.10 PM the accused came back with a knife and assaulted the defacto complainant and stabbed him with the knife and thereby the accused has committed the alleged offence.