ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No.768/2022 of Nooranad Police Station, Alappuzha, alleging offences punishable under Ss. 294(b), 447, 323, 341, 324, 326, 354 and 308 r/w Sec. 34 of the Indian Penal Code 1860.

(3.) According to the prosecution, the accused in furtherance of thier common intention and due to their enmity towards the defacto complainant for having questioned certain actions of the 3rd accused, attacked the defacto complainant and his wife on 9/10/2022, after trespassing into their courtyard. It is also alleged that the 3rd accused shouted obscene words and assaulted the defacto complainant as well as his wife on their heads and caused fracture of the nasal bone of the defacto complainant, while the 2nd accused caught hold of the defacto complainant and his wife to enable the remaining accused to commit assault on them and thereby,the accused together committed the offences alleged.