AKSHAY 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 3rd accused in Crime No. 147/2023 of Chalissery Police Station, Palakkad District, for having allegedly committed offences punishable under Ss. 341, 324, 308 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case, in short, is that, on 25/08/2023 at about 6.30 PM, an altercation took place at Chalissery Main Road in connection with the parking of a vehicle, and the 1st accused pushed the victim and beat him with a wooden reaper. The 2nd accused hit him with a stone, and the 3rd accused beat him with another wooden reaper. It is further alleged that had the victim not evaded the attack, it would have resulted in his death and thereby committed the offence.