BASHEER KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks bail under Sec.438 of Cr.P.C. He is the 2nd accused in crime No.617/2018 of Chathannur police station in Kollam district. The offence alleged against him is one punishable under Sec.307 of IPC.

(2.) The prosecution case is as follows : The petitioner had grudge against the son of the 1st informant. The said son by name Nawas caused hurt to the petitioner on 22.8.2018. That was the reason for the grudge. In order to take revenge, the petitioner at 6.45 pm on 25.8.2018 attacked Nawas while he was playing cards with his friends. The attack was with a chopper. The petitioner caused serious injuries to Nawas and thereby committed an offence punishable under Sec.307 of IPC.

(3.) Heard Sri.C.R.Jayakumar, the learned counsel for the petitioner and Sri.K.A.Anas, the learned public prosecutor.