ANEES Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.1 in Crime No.598/2022 of Parappanangadi Police Station, Malappuram District, alleging commission of offences punishable under Ss. 323, 324 and 307 r/w Sec. 34 of Indian Penal Code.

(3.) The prosecution allegation is that, on 22/8/2022 at 5.30 pm at Chappapadi Kadappuram the 1st accused along with other accused, due to previous animosity and in furtherance of their common intention, attacked the defacto complainant and accused No.1, with an intention to commit murder, stabbed the defacto complainant on his back three times and also tried to stab on his chest. The defacto complainant prevented the attack and as a result, got injuries on his left shoulder and hand. Thereafter the defacto complainant fell down and the 2nd accused stabbed him on his face with a weapon and caused injuries on his lip and upper teeth. The defacto complainant's friend who had tried to prevent the acts of the accused, also got simple injuries in the incident and thus the 1st accused along with other accused have committed the aforesaid offences.