FEBIN FERMIN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in FIR No.131 of 2020 of Chirayinkeezhu Police Station, Thiruvananthapuram registered alleging commission of offences punishable under Ss. 109, 450, 341, 324, 326, 427, 307 and 201 read with Sec. 34 of the Indian Penal Code.

(3.) The allegation is that the 1st accused, who is the brother-in-law of the defacto complainant, because of his enmity due to the prevention of taking lorry to his property through the property of the defacto complainant came with two others on 22/2/2020 in between 7.15 - 7.30 p.m. in two cars in front of the house of the defacto complainant situated at Muttappalam when the defacto complainant has returned to his house after KAS examination. The 1st accused pointed out the defacto complainant to the other accused. They trespassed into the compound of the house of the defacto complainant and destroyed the glass of his Wagon R car and beaten on his head and left leg with iron pipes causing grievous hurt and fracture to his left leg and a damage to the tune of Rs.10,000.00. Thus the petitioner has committed the aforesaid offences.