SUNNY JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.1 in Crime No.157/2022 of Thamarassery Police Station, Kozhikode District alleging commission of offence punishable under Ss. 341, 323, 324, 326, 447 r/w 34 of Indian Penal Code.

(3.) The prosecution allegation is that, on 8/3/2022, at 08.30 a.m., the petitioner along with three other identifiable persons trespassed into the property of the defacto complainant and his father, while they were doing agricultural works, wrongfully restrained and assaulted them and that the father of the defacto complainant sustained fracture of mandible due to the hit by the petitioner with a granite stone piece.