LALU S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 1 and 2 in the Crime No.844/2022 of Thenmala Police Station, Kollam District alleging commission of offence punishable under Ss. 294(b), 341, 427, 324, 326, 308 and 506 r/w Sec. 34 of Indian Penal Code.

(3.) The prosecution allegation is that, on 13/9/2022 at about 9.15 pm, when the defacto complainant was riding his bike, the 1st accused chased him and when he reached near a bakery, he attacked him using a rod and as a result, the defacto complainant fell on the road and thereupon the 2nd accused rushed towards him with an iron rod and attacked him using the same and as a result, the defacto complainant sustained injuries and damage to his vehicle and also lost an amount of Rs.27,000.00 and thereby committed the aforesaid offences.