JOMON P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in the Crime No. 902/2022 of Koothattukulam Police Station, Ernakulam District alleging commission of offences punishable under Ss. 341, 323, 324, 325, 294(b) and 308 of the Indian Penal Code.

(3.) The allegation of the prosecution is that on 28/8/2022 at about 9.30 PM, while the defacto complainant was sitting in the verandhah of his house, the accused has kicked on his face causing injuries to his left eye and eyebrow and thereafter when he fell down, he was stamped on his leg causing fracture of the middle toe of his right leg and thus the accused committed the above said offences.