DAVIDSON Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No.317/2022 of Kundara Police Station, Kollam District, alleging commission of offences under Ss. 323, 324, 326, 294(b), 354, 354B, 452 and 308 r/w. Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that due to enemity arising out of the alleged obstruction of the vehicle belonging to the 1st accused by the father of the de facto complainant, the petitioners trespassed into the house of the de facto complainant at about 1.30 a.m., on 23/2/2022 and attacked the father of the de facto complainant with a steel rod. It is alleged that the mother of the de facto complainant, who came out the house, was also attacked, kicked and pushed down. It is also alleged that the de facto complainant was also attacked by the 2nd accused in the case with a stick aiming at his head and but for the fact that the attack was evaded, the de facto complainant would have died owing to the attack.