ABHINAS 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 2nd accused in Crime No. 1561/2023 of Thrikkakara Police Station, Ernakulam, for having allegedly committed offences punishable under Ss. 341, 323, 324, 308 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that, the 1st accused named Nadirsha and the applicant have assaulted the 3rd respondent on 27/08/2023 at about 3.00 p.m., near Kandari's Thattukada adjacent to Palachuvadu Juma Masjid in Padamugal, Vazhakkala Village on account of the animosity for the reason that the 3rd respondent demanded Rs.500.00 provided by him as loan to the 1st accused which was already repaid by the 2nd accused and as a result of scuffle between the accused and the 3rd respondent, it was alleged that the applicant had pushed down by pulling him over his shoulder and the 1st accused had hit on the forehead of the 3rd respondent causing injury and the 2nd respondent had also caused injury on the right side of the neck of the 3rd respondent and thereby committed the offence.