MANU CHANDRADAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.1629 of 2022 of the Chingavanam Police Station, Kottayam District registered alleging commission of offences punishable under Ss. 294(b) and 308 of the Indian Penal Code.

(3.) The prosecution allegation is that on 12/8/2022 at about 8.30 p.m., in front of a petty shop situated at Kurichy Outpost, hurling obscene words towards the defacto complainant the petitioner had assaulted him using a metallic bar and consequently, the defacto complainant had sustained serious injuries to his skull. Thus the accused has committed the abovesaid offences.