SUNNY LUKOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.293/2023 of Udumbanchola Police Station, Idukki District, registered for offences punishable under Sec. 307 r/w 34 of the IPC, the petitioners/accused Nos.1 and 2 have filed this petition seeking pre-arrest bail.

(2.) The prosecution case is that on 10/7/2023 at 8.30 a.m., the petitioners, with an intention to kill the father of the defacto complainant beat the whole body of the father of defacto complainant with an iron rod and inflicted cut injuries on his left leg and right hand in a pathway leading to the property of the father of the defacto complainant at Idukkar bhagam, Vattappara kara, Chathurangapara village and thereby committed the above offence.

(3.) Learned senior counsel Sri. Vijayabhanu, appearing for the petitioners, submits that the dispute is between the brothers over an item of property and that earlier, the accused herein were attacked by the defacto complainant, and the defacto complainant was granted anticipatory bail by this Court, as is evident from Annexure A3, wherein it was noticed that the matter was settled. However, there were disputes that arose even after that, and the prosecution alleges that as a retaliatory measure, the present attack was made in which the defacto complainant was injured.