EBIN YOHANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No.1693/2023 of Chavara Police Station, Kollam District, for having allegedly committed offences punishable under Ss. 341, 294(b), 323, 325, 506, 307 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 9/10/2023 at about 8.00 p.m., Mr Febin complained against the accused herein to the Chavara Police for assaulting his grandfather, out of the said enmity, the petitioner herein attacked said Febin and threatened to kill him by restraining him from his motorbike from a public place namely AMC Junction and thereby committed the offence.