ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail.

(2.) The petitioner is the first accused in Crime No.740/2023 of Chalissery Police Station, Palakkad District, for having allegedly committed offences punishable under Ss. 341, 324, 308 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 25/8/2023 at about 6.30 p.m., an altercation took place at Chalissery main road in connection with the parking of a vehicle, and the first accused pushed the victim and beat him with a wooden reaper. The second accused hit him with a stone, and the third accused beat him with another reaper. It is further alleged that had the victim not evaded the attack, it would have resulted in his death and thereby committed the offence.