PRAJEESH M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Second accused in Crime No.1 of 2021 of Chakkarakkal Police Station is the petitioner in this application for pre-arrest bail. Offences alleged are under Ss. 447, 341, 294(b), 323 r/w 34 of the Indian Penal Code. In as much as the defacto complainant/victim suffered a fracture, offence under Sec. 326 was incorporated subsequently.

(2.) Prosecution would allege that, on 26/12/2020 at 21.00 hrs, the accused persons trespassed into the house of one Ajeesh, a relative of the defacto complainant, with dangerous weapon, restrained him criminally, abused him and beat him with bare hands. When the defacto complainant attempted to intervene to prevent the crime, the first accused assaulted him with an iron rod on his leg, causing a fracture, thus committing the offences enumerated above.

(3.) Heard the learned counsel for the peittioner and the learned Public Prosecutor. Perused the records.