MUNSEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure. The petitioner is the sole accused in Crime No.2090 of 2022 of Palluruthy Police Station.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution case is that at 9.45 p.m on 21/12/2022, the accused assaulted the defacto complainant with intention to do away him. He also abused him and kicked him in this attempt. Further the accused caused hurt to the defacto complainant with a blade on his fore-head, below the left eye, chin, left ear and on the right side of the neck. On the above premise, the prosecution alleges commission of offences under Sec. 294(b), 308, 323, 324 and 506 of I.P.C.