PRATHYUSH Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 29.09.2020 at about 6.15 p.m, the applicant had in furtherance of common intention with the other accused wrongfully restrained the de facto complainant assaulted him with dangerous weapons like sword, sticks, chopper, iron rods etc and caused injuries to him. He was also hurled with abuses.

(3.) The applicant contends that he is innocent and the allegations are not true. He had allegedly fallen in love with a daughter of a police officer and got married to her and that had blocked the police officers and registered two crimes against him. The incident pertaining to Crime No. 1186/2020 was alleged to have occurred on 6.15 p.m. while the offence pertaining to Crime No.1187/2020 occurred at 11 p.m. and too for offences punishable under Section 341, 323, 324, 294(b) 506, 363, 308 r/w Section 34 of IPC. The applicant submits that he has no other criminal antecedents. He was applied for an anticipatory bail in Crime No.1186/2020 and the same was disposed of by this Court directing him to surrender before the investigating officer. Accordingly, he surrendered on 03.11.2020 and has been in judicial custody since then. He seeks regular bail stating that there is nothing more to be recovered from him and he has no other criminal antecedents.