SHANU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.1076/2022 of Kodungallur Police Station, Thrissur District, alleging commission of offences punishable under Ss. 341, 323, 353, 294(b) and 506 of Indian Penal Code.

(3.) The prosecution allegation is that, on 5/10/2022, at 15.15 hours the accused came to Kodungallur Police Station after consuming alcohol and when the duty police warned him about the same, the accused abused the first informant using filthy language and criminally intimidated him and hit on the forehead of the first informant with his head and thus the accused has committed the aforesaid offences.