MILJO Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as accused No.1 in Crime No. 720/2022 of Aloor Police Station alleging commission of offences punishable under Ss. 367, 341, 324, 325, 506 r/w sec. 34 of IPC.

(3.) The prosecution case is that the accused attacked the defacto complainant/2nd respondent and inflicted injuries on his nose (nasal septum fracture), rupture to ear drum and thereby the accused has committed the aforesaid offences.