MOOSAKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail.

(2.) The petitioner is the 3rd accused in Crime No.799/2024 of Vadakkancherry Police Station, Palakkad District. The above case is registered against the petitioner and others alleging offences punishable under Ss. 452, 341, 323, 324, 326, 294(b) and 307 r/w 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 22/6/2024 at 18.45 hours, the accused, due to the previous enmity towards the defacto complainant and in furtherance of their common intention to commit murder, criminally trespassed into the house of the defacto complainant, armed with deadly weapons like knife, stone and stick and thereafter inflicted grievous injuries to the defacto complainant. It is also alleged that the accused attacked the defacto complainant with stone, bear bottle and stick. A1 stabbed the defacto complainant with knife on his ribs. When the wife and the daughter of the defacto complainant intervened, the accused attacked them and caused injuries to them also. The petitioner/A3 is arrested on 3/12/2024 and since then he is in judicial custody.