ANOOP.K.S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.522/2014 of Guruvayoor Police Station, Thrissur District. Offences alleged are under sections 341, 323, 324, 308, 354 and 294(b) of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE allegation is that on 5.4.2014 at 10.30 am the accused wrongfully restrained the complainant and beat on the head of the complainant with liquor bottle and after it was broken he again hit at the neck of the complainant causing injury. When his mother tried to intervene she was also assaulted by the accused and she also sustained injury.

(3.) CONSIDERING all the aspects the following directions are issued: The petitioner shall surrender before the Investigating Officer within ten days from today. After interrogation the accused shall be produced before the learned Magistrate. When applied for bail by the accused, the learned Magistrate will, considering the nature of the case, grant bail to the petitioner but on the following conditions: