SHAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 438 of the Code of Criminal Procedure, 1973("Code', for short), for an order of pre-arrest bail.

(2.) The petitioner is the 2nd accused in Crime No.2092/2023 of the Mangalapuram Police Station, Thiruvananthapuram, registered against the accused for allegedly committing the offences punishable under Ss. 341, 294(b), 323, 324 and 326 and 34 of the Indian Penal Code, 1860, ("IPC', for short).

(3.) The gist of the prosecution case is that: around 6.30 p.m on 2/12/2023, the accused (4 in number) attacked the defacto complainant with dangerous weapons and inflicted hurt on him. The first accused uttered obscene words, fisted the defacto-complainant on his face and the second accused hit the injured with an iron rod on his left leg and caused a fracture. Thereafter, the first accused used chopper and cut on the left hand of the defacto-complainant. Thus, the accused have committed the above offences.