VINEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.793 of 2023 of Kattakada Police Station,Thiruvananthapuram District. The said crime was registered for the offences punishable under Ss. 294(b), 447, 324 and 326 of the IPC.

(3.) The prosecution case is that, on 14/4/2023 at 6 pm., when the defacto complainant obstructed the accused persons from attacking his grandson, in front of the house of the accused, the petitioner trespassed into the house of the defacto complainant to take revenge and attacked the defacto complainant with a wooden stick, thereby causing fracture on the hip of the defacto complainant. The crime was registered in such circumstances, and as the petitioner apprehends arrest in connection with the investigation of the said case, this application for anticipatory bail is submitted in such circumstances.