JIJO Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition for regular bail has been filed by the 3rd accused in crime No.1684/2024 of Kunnamkulam Police Station, registered alleging the commission of offences punishable under Ss. 333, 324(5), 115(2), 118(1), 309(6), r/w 3(5) of Bharatiya Nyaya Sanhita (BNS), 2023.

(2.) The prosecution allegation is that, the accused Nos.1 to 3, due to a previous animosity, on 14/12/2024 at 1.30 a.m., in furtherance of their common intention, criminally trespassed into the house of the defacto complainant and assaulted him. Thereafter, the 2nd accused caught hold on the shoulder of the shirt worn by the defacto complainant and intimidated him after putting a knife on his neck causing injury on his neck. Further, the 2nd accused stabbed the defacto complainant using the knife and when the defacto complainant blocked the said attack by using his hands, he sustained injuries. In the meantime, the 1st accused, broke the digital watch worn on the hands of the defacto complainant and committed mischief by throwing it on the floor. The 1st accused also snatched the gold chain and the bracelet worn by the defacto complainant and also robbed off the silver ring of the defacto complainant. The 2nd accused then grabbed the key of the defacto complainant's car bearing registration KL-46-Q/7897 and robbed off the said car from the courtyard of the house of the defacto complainant along with Rs.7,500.00 and ATM cards kept inside the said car and hence caused damage to the tune of Rs.8,25,000.00 to the defacto complainant. Thereby, the accused are alleged to have committed the offences mentioned above.

(3.) Heard both sides and perused the available records.