ANEESH AYOOB Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) Petitioners are accused Nos.1 and 2 in Crime No.756/2022 of Mannuthy Police Station, Thrissur alleging commission of offences punishable under Ss. 452, 324, 308, 427, 506(ii) and Sec. 294(b) r/w Sec. 34 of the IPC.

(3.) The prosecution allegation is that, on 30/9/2022 at 12.50 pm, the accused who are three in numbers in furtherance of their common intention committed trespass into the chicken shop of the de facto complainant. Thereafter, the accused attacked the de facto complainant and voluntarily caused hurt to him by means of dangerous weapons and then the accused have attempted to commit culpable homicide of the de facto complainant and thereby committed the aforesaid offences.