ABHIJITH P.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are the accused Nos.1 and 2 in Crime No.384/2023 of Palluruthy Kasaba Police Station, Ernakulam District. The offences initially alleged against the petitioners were under Sec. 341 and 324 of the Indian Penal Code. The offence under Sec. 326 was also included, later.

(3.) The prosecution case is that on 8/2/2023, following a dispute with respect to a cigarette lighter in possession of the complainant, three identifiable persons attacked the defacto complainant with the intention to cause bodily harm to him. It is alleged that the 1st accused assulted him with a wooden piece and hit the complainant on his face, the 2nd accused hit the complainant with a stone in his possession and the 3rd accused, restrained the defacto complainant. The crime was registered in such circumstances and as part of the investigation, the petitioners were arrested on 13/3/2023. Since then the petitioners were under judicial detention and this application is submitted in such circumstances seeking regular bail.