SHIBU M.S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in crime No.322/2022 of Ettumanoor Police Station is the petitioner and he seeks regular bail in this petition filed under Sec. 439 of Cr.P.C.

(2.) The case of the prosecution is that on 1/3/2022 at about 4.45 p.m., the petitioner, who is none other than the son of the defacto complainant, beat her by using a hammer and inflicted serious injuries. On the said allegation, the prosecution alleges commission of offence under Sec. 307 of IPC.

(3.) On the basis of the First Information Statement given by the mother, crime was registered and the accused was booked on 2/3/2022 and has been in custody since then.