MADHU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is accused No.2 in Crime No.615/2024 of Keezhvaipur Police Station. The above case is registered against the petitioner and the other accused alleging offences punishable under Ss. 296(b), 115(2), 118(1) and 110 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

(3.) The prosecution case is that on 14/9/2024, at 11.00 p.m, at Chamakunnumala, accused No.1 attacked the defacto complainant on his head by beating him with a plastic chair. Subsequent to the said incident, accused Nos.1 and 2 attacked the defacto complainant at 2.00 a.m., with a chopper and caused injury to his left wrist and chest. When the wife of the defacto complainant intervened, accused kicked her. Accused thereby committed offences punishable under Ss. 296(b), 115(2), 118(1) and 110 read with Sec. 3(5) of the Bharatiya Nyaya Sanhita, 2023 (BNS).