SAM, S/O.SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail is sought under Sec.438 of Cr.C.P. Petitioner is the accused in crime No.618/2018 of Neyyattinkara police station. He allegedly committed offences punishable under Secs 307, 324, 326 and 341 of IPC.

(2.) The prosecution case goes as follows : The petitioner had grudge against the 1st informant for political reasons. The 1st informant had gone to the house of the petitioner at about 1.00 pm on 19.3.2018 in order to see that the disputes were settled. The petitioner attacked the 1st informant in the house compound of the former and caused him injuries with a wooden stick. The 1st informant was hit on his head and other parts of his body with the stick by the petitioner. The 1st informant sustained injuries on his body including a fracture on his skull and another fracture on the leg.

(3.) Heard Sri.K.K.Dheerendra Krishnan, the learned counsel for the petitioner and Sri.Ramesh Chand, the learned public prosecutor.