ASHKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.759/2022 of Vadakkekad Police Station, Thrissur District, alleging commission of offence punishable under Sec. 302 of the Indian Penal Code.

(3.) The prosecution allegation is that, the accused on 4/9/2022, at around 7 PM, due to previous enmity, forcefully pushed the deceased against the wall and his head hit against the wall and as a result of this act he lost consciousness and was rushed to the hospital and later he succumbed to the injuries and thus the accused has committed the aforesaid offence.