SHAJAHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Cr.P.C. Seeking regular bail.

(2.) The petitioner is the accused in Crime No.2030/2023 of Nedumanagad Police Station, Thiruvananthapuram District, alleging offences punishable under Ss. 307, 324, 506(i) and 294(b) of the Indian Penal Code.

(3.) The prosecution allegation is that on 04/10/2023 at 12.30 p.m., due to enmity of questioning the act of the petitioner that he caught hold of the neck of the injured, in the verandah of the Judicial First Class Magistrate II, Nedumangad, the petitioner attacked the defacto complainant and the injured in front of the court canteen with an iron rod resulting in injuries, thereby committing the offence.