SHAJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.452/2022 of Yeroor Police Station, Kollam District, alleging commission of offences under Ss. 294(b), 324, 326 and 506(ii) of the IPC.

(3.) The prosecution allegation against the petitioner is that, due to previous animosity towards the de facto complainant the accused voluntarily caused hurt to him with a deadly weapon on 7/6/2022 at 7.50 AM and inflicted fatal injuries including fracture of his head and criminally intimidated him with fear of death and thereby the accused is alleged to have committed the offences punishable under Sec. 294(b), 324, 326 and 506(ii) of the IPC.