RAYEES PANAMBRAL MANGALADAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1024/2023 of Kuthuparamba police station, registered for having committed offences under Ss. 341, 323, 324, 506 and 308 of the Indian Penal Code.

(3.) The prosecution case is that on 11/11/2023 at 2.15 p.m., from the front side of the City Arcade Shopping Complex at Kuthuparamba, the accused, because of the grudge against the defacto complainant in requesting him to remove his car, assaulted the defacto complainant with a sharp weapon like an iron key on his left eyebrow and face, below the left eye. He had also assaulted him with his hands and legs and caused simple hurt and thereby the accused committed the above offences.