RIVAJ P.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail plea at the instance of the 1st accused in Crime No.625/2022 of Pariyaram Medical College Police Station, Kannur is the crux of this petition.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the case diary as such.

(3.) The prosecution case is that at about 18.30 hours on 27/9/2022, the accused herein wrongfully restrained the defacto complainant, assaulted him and inflicted injuries to him using an iron rod with intention to kill him and thereafter the mobile phone belonged to the defacto complainant worth Rs.17,000.00 was robbed away. Pursuant to this occurrence, crime alleging commission of offences punishable under Ss. 341, 323, 392, 506(i) and 500 r/w 34 of the Indian Penal Code was registered.