SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.444/2022 of Anchuthengu Police Station, Thiruvananthapuram alleging the commission of offences punishable under Ss. 294(b), 307, 323, 324, 326 and 341 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that due to prior animosity towards the brother of the defacto complainant, on 11/10/2022 at about 8.30 p.m. accused 1 and 2 restrained the defacto complainant while he was going in a motor bike to his house. When the defacto complainant stopped the motorbike, the 1st accused abused him and attempted to assault him with a knife. It was evaded by the defacto complainant and caused injury to the middle finger of the left palm. At that time, the 2nd accused allegedly fisted on the left cheek of the defacto complainant. When the brother of the defacto complainant came there, 1st accused stabbed him with a knife and caused grievous hurt to the right palm. The accused further pelted a metal piece at the defacto complainant and caused injuries to his lips.