UDAYALAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1809/2021 of Aryancode police station, alleging commission of offences under Ss. 294(b), 506, 341, 323, 325 and 307 of the Indian Penal Code.

(3.) The allegation against the petitioner is that, on 12/11/2021, at about 08.00 pm, the petitioner attacked the de facto complainant and caused serious injuries on him by catching hold of the leg of the de facto complainant, pushing him down and dragging him through the ground by holding his penis and causing grievous injuries to the penis of the de facto complainant. The animosity between the petitioner and the de facto complaint is stated to have arisen on account of failure of the de facto complainant to hold a torch light to enable the petitioner to consume alcohol in a secluded place.