JOBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.227 of 2022 of the Ayiroor Police Station. The above case is registered against the petitioner and others alleging offence punishable under Sec. 341, 294(b), 323, 324, 326 and 506(i) read with Sec. 34 of the Indian Penal Code. The petitioner was arrested on 26/4/2022.

(3.) The prosecution case is that, on account of previous enmity that the de-facto complainant had given complaint to the police regarding the sale of narcotic drugs in the vicinity of school, on 31/3/2022 at about 10.30 pm, the accused persons manhandled the de-facto complainant and threw a big rock on the face of the de-facto complainant causing multiple fracture to the facial bones of the de-facto complainant. Hence it is alleged that the accused committed the offence.