JUDGEMENT
VIJU ABRAHAM,J. -
(1.)This is an application for Regular Bail.
(2.)The petitioner is the 3rd accused in Crime No.80/2022 of Mannancherry Police Station, Alappuzha alleging commission of offences punishable under Ss. 452, 294(b), 506(ii), 341, 323, 324 and 307 r/w Sec. 34 of the IPC.
(3.)The prosecution allegation is that, the accused Nos.1 to 3 due to their animosity towards one Santhosh, a friend of the de facto complainant, with their common intention to kill him, on 26/1/2022 at 3.45 PM, reached in a scooter and criminally trespassed into the engineering workshop of the aforesaid Santhosh with deadly weapons like sword, wrongfully restrained him and abused and threatened him. Thereafter, the first accused inflicted a cut injury to the above Santhosh with a sword and the third accused hold around him tightly for aiding the accused Nos.1 and 2 to attack him and they cut him several times, causing injuries on his both hands and head and thereby they have committed the aforesaid offences.
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