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Judgment
9 paragraphs · 158 wordsSophy Thomas, J.
This is an application for anticipatory bail under Section 438 Cr.P.C. The petitioner is the 2nd accused in Crime No.2184 of 2020 of Kottiyam Police
Station, registered under Sections 294(b), 323, 324, 326 read with Section 34 of IPC.
The prosecution allegation is that, on 24.12.2020 at 9 p.m, the petitioner and another accused, armed with deadly weapons, called the de facto
complainant to the road side and after abusing him in filthy language, the 1st accused chopped the back side of his legs and when he fell down, the
petitioner herein, who is the 2nd accused, hit on his backbone with a stone causing fracture.
When the petition was taken up for hearing, learned Public Prosecutor submitted that investigation is over and charge sheet has been filed.
In the light of the above submission, this petition is dismissed, directing the petitioner to surrender before the Jurisdictional Magistrate to seek regular
bail.