SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.444/2022 of Anchuthengu Police Station, Thiruvananthapuram District, alleging commission of offences punishable under Ss. 294(b), 307, 323, 324, 326, 341 r/w 34 of lPC.

(3.) The prosecution allegation against the petitioner is that, due to prior animosity towards the brother of the defacto complainant on 11/10/2022 at about 8.30 p.m., the petitioner along with the 1st accused restrained the defacto complainant while he was going in a motor bike to his house. When the defacto complainant stopped the motor bike, the 1st accused abused him and attempted to assault him with a knife. It was evaded by the defacto complainant and caused injury to the middle finger of the left palm. At that time, the petitioner allegedly fisted on the left cheek of the defacto complainant. On getting knowledge about the same, the brother of the defacto complainant came there and the 1st accused stabbed him with a knife and caused grievous hurt to the right palm of the brother of the defacto complainant. It is alleged that the 3rd accused pelted metal piece to the defacto complainant and caused injuries to his lips and thus the accused have committed the abovesaid offences.