SANKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the first accused in Crime No.949 of 2023 of Naruvamoodu Police Station, Thiruvananthapuram, alleging commission of offences under Ss. 294(b), 341, 307, 326, 452 and 327 r/w Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner trespassed into the house of the defacto complainant on 22/7/2023 at 5.00 p.m. and attacked the defacto complainant, his wife and brother. It is alleged that the petitioner had attacked the defacto complainant using a hatchet which, he had kept with him. It is alleged that, when the wife of the defacto complainant tried to prevent the attack, the petitioner pushed her by holding on her neck and hit her head on a wall. It is alleged that, when the brother of the defacto complainant came to the spot on hearing the hue and cry, the petitioner attacked him also by hitting on his face resulting in loss of tooth and injuries on his face.