MIDHUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.1224/2022 of Palode Police Station, Thiruvananthapuram District. The offences alleged against the petitioner are under Sec. 294(b), 341, 326 and 307 of the Indian Penal Code. 1860

(3.) According to the prosecution, on 13/10/2022, the accused had, due to previous enmity towards the defacto complainant, and with intent to commit murder, abused him and thereafter forcefully chopped on his head, neck and other parts of the body with a chopper and inflicted grievous injuries including fractures on the skull, nasal bone and eyebrow and thereby committed the offences alleged.