NANAS. S Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.P.C. The applicant is the second accused in Crime No.604/2020 of Naruvamoodu Police Station, Thiruvananthapuram, for having allegedly committed offences punishable under Sections 307, 394 r/w Section 34 of the IPC.

(2.) The prosecution case, in brief, is that on 23.05.2020 at about 8 p.m, the de facto complainant gave lift to the 1st accused on his motorcycle. When they reached an isolated place, the de facto complainant was made to stop the motorcycle and the 1st accused alighted from the motorcycle, robbed his gold chain and stabbed him with a knife. The applicant and the 3rd accused who were present there and immediately joined the 1st accused in assaulting the de facto complainant.

(3.) The applicant states that he is innocent. He had approached this Court for anticipatory bail by filing BA No.7233/2020 and the same was rejected directing him to surrender. Accordingly, he surrendered on 27.11.2020 before the investigating officer and was remanded to judicial custody. His application for bail filed before the jurisdictional Magistrate was dismissed for the reason that the investigation was in its infancy.