AJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.504/2023 of Ramamangalam Police Station, Ernakulam district, for having committed offences punishable under Ss. 341, 294(b), 324, 308 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner and the defacto complaint are neighbours and friends. Due to some exchange of words, the petitioner/accused pushed the defacto complaint, because of which he fell down on the road and caused minor abrasions on his head. The alleged offence happened on 8/9/2023, and the defacto complaint was not admitted to any hospital. The present complaint is only an afterthought of the defacto complainant. The defacto complainant waited till 13/09/2023 to file a complaint. In fact, he has no injury, as alleged by the police, thereby committing the above offence.