SHAJI VARGHESE M.V Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.1254 of 2022 of Njarakkal Police Station, Ernakulam registered alleging commission of offences punishable under Ss. 332, 506, 323 r/w S.34 of IPC.

(3.) The prosecution allegation is that, the defacto complainant got the information that the petitioner along with the 2nd accused were selling alcohol at Nayarambalam Market and on 7/11/2022, the defacto complainant went there to prevent it, at about morning 7.45, the 2nd accused ran away from the scene and the petitioner with an intention to restrain the defacto complainant from his official duty, punch on the stomach and the defacto complainant also threatened with a knife.