JOBY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail

(2.) The petitioner is the 3rd accused in Crime No.276/2022 of Mala Police Station, Thrissur District, alleging the commission of offences under Ss. 341, 324, 323, 294(b), 307 and 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that on 8/3/2022 at about 9.05 P.M., the petitioner along with the other accused in the case wrongfully restrained a friend of the de facto complainant and stabbed him on several parts of his body using a knife.