RAHUL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No. 1073/2022 of Karunagappally Police Station, Kollam District, alleging commission of offences punishable under Ss. 323, 324, 506(ii), 294(b), 308 r/w Sec. 34 of IPC.

(3.) The prosecution allegation is that on 01/08/2022 at 11.30 P.M, near Vijaya Bar, Karunagappally, the accused persons in furtherance of their common intention attacked the defacto complainant due to previous enimity and uttered obscene words. It is further alleged that the 1st accused raised life threat on the defacto complainant by showing a knife and beat him on his back and kicked him and tried to stab him and he evaded the same, otherwise that would have caused his death. It is also alleged that the 2nd accused captured the same in his mobile and thereby the accused has committed the aforesaid offences.