MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner herein is the sole accused in Crime No.486 of 2018 of Viyyur Police Station for offences punishable under sections 341 , 324 , 308 and 294(b) of the Indian Penal Code.

(2.) The allegation of the prosecution is that, on 21.08.2018 at about 21.30hrs, petitioner herein wrongfully restrained the defacto complainant, who was riding on a motor cycle and thereafter, hit him repeatedly with a stone. The victim sustained injuries and was taken to the hospital. Pursuant to the crime registered, apprehending arrest, petitioner seeks bail.

(3.) Learned Public Prosecutor pointed out that the victim had sustained two injuries, one near the pinna, which was a lacerated injury. There was another injury on the occipital area. Petitioner herein is stated to be involved in two other criminal cases.