VISHNURAJ S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.219 of 2025 of Town North Police Station, Palakkad. The above case is registered against the petitioner alleging offences punishable under Ss. 329(3), 126(2), 115(2), 118(1), 190, 110, 189, 191(2) and 191(3) of Bharatiya Nyaya Sanhitha (for short'BNS').

(3.) The prosecution case is that 16/2/2025 at about 01:30 AM, the accused persons who were having enmity towards the injured for the reason that he had earlier questioned consumption of alcohol in the parking area of TT Restaurant, came in a car armed with dangerous weapons like dagger and iron rod formed themselves into an unlawful assembly and accused Nos. 1 and 2 wrongfully restrained the owner of TT restaurant and the defacto complainant, and the 1 st accused inflicted a cut injury on the leg of the injured. The 2 nd accused beat the first informant on his left hand using an iron rod. When a staff of the hotel named Ameer tried to intervene accused Nos.3 to 5 fisted and kicked him. The owner of the shop had fallen down and the 1 st accused using the dagger attempted to cut on his neck which he evaded and if not have evaded he could have sustained serious injuries.