UNNILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.1073/2022 of Chathannur Police Station, Kollam, alleging offences punishable under Ss. 294(b), 324 and 308 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused had on 24/12/2022 while assaulting his wife, the defacto complainant, who is the mother of the accused, tried to intervene and therefore he turned his ire against her and assaulted her with a wooden road and thereby committed the offences alleged.