JIBIN T. THANKACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the sole accused in Crime No. 258 of 2024 of Ramamangalam Police Station, registered alleging offences punishable under Ss. 451, 427, 294(b) and 308 of Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioner/ accused headbutted to the mirror in the barber shop of the de facto complainant, and when the de facto complainant questioned the accused, the accused trespassed into the barber shop on 5/4/2024 at 2.00 p.m. and caused damage to the barber shop by breaking the mirrors and other articles, and hurled abuses against the de facto complainant, and also pelted a stone at the de facto complainant, and only because the de facto complainant evaded the attack, he escaped from death.