HARSHAD H. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioners are the accused Nos.1 to 3 in Crime No.436/2022 of Sreekaryam Police Station, Thiruvananthapuram alleging commission of offences punishable under Ss. 294(b), 323, 324, 307 r/w 34 of the IPC.

(3.) The prosecution case is that, on 2/5/2022 at about 8 PM., in the meat shop of the de facto complainant situated near Sreekaryam Mosque, the petitioners attacked the de facto complainant and others using dangerous weapons, and attempted to kill them. It is alleged that, the 1st accused, by using a chopper, caused a cut injury on the chest of the de facto complainant and when the brother of the de facto complainant Muneer intervened, the 2nd accused stamped him, and the 1st accused caused a cut injury on his back, using a chopper. The 3rd accused fisted Muneer n his chest and he fell down. Thereafter, the 1st accused again caused a cut injury on the left shoulder of the de facto complainant and when one Shibu, who is the neighbouring shop owner, intervened, the 2nd accused, by using a knife, stabbed him on his abdomen. When the de facto complainant tried to escape, the 1st accused again caused a cut injury on his buttocks and threatened the staff in the neighbouring shops, who intervened.