PRANAV V.V. 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.1283/2023 of Hosdurg Police Station, Kasargode district, for having committed offences punishable under Ss. 341, 324, 294(b), 506 and 308 of the Indian Penal Code.

(3.) The prosecution case is that at 13.30 hours on 27/8/2023, at Kotrachal in Kanhangad Village, the accused wrongfully restrained the first informant, threatened him, hurled verbal abuses at him and attempted to beat him on his head using a beer bottle. The de facto complainant evaded the same consequent to which he sustained injuries on his right hand, thereby committed the above offence.