HAKKIM Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.639/2023 of Vallikkunna, police station, Alappuzha, for having committed offences punishable under Ss. 294(b), 323, and 324 r/w 308 of the Indian Penal Code.

(3.) The prosecution case is that, owing to the personal grudge towards the defacto complainant as the defacto complainant questioned wrongful parking of the scooter of the accused person on 10/10/2023 at about 6.00 p.m, at the road near the house of the accused person, the accused person pushed the defacto complainant by uttering abusive language and hit the defacto complainant on the right side of his forehead by using an iron pipe causing an injury to the defacto complainant on his forehead. Further, the accused person hit the defacto complainant on his shoulder, chest and upper back by using the same iron rod and thereby committed the alleged offences.