PRAJITH P NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 01st day of December, 2020 APPLICATION FOR REGULAR BAIL The applicant is the 3rd accused in Crime No.2056 of 2019 of Thiruvalla Police Station, Pathanamthitta, for having allegedly committed offences punishable under Sections 308 and 324 read with Section 34 of the IPC. The prosecution case, in brief, is this:

(2.) On 19.06.2020 at about 9.00 PM, the applicant in furtherance of common intention, with three other accused, attacked the defacto complainant with a dangerous weapon like a surgical blade, which was wielded by the applicant, as a result of which, the defacto complainant sustained an incised wound on his shoulder, which could have proved fatal and thus, the applicant and the other accused attempted to commit culpable homicide. The applicant was arrested on 29.10.2020 and remanded to judicial custody. The surgical blade which was allegedly used by him as a weapon to attack the defacto complainant has already been seized. The applicant was also subjected to custodial interrogation. The applicant states that his detention in the jail is no longer required and therefore, he may be granted bail.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The learned Public Prosecutor points out that the applicant has criminal antecedents. He is involved in another crime for an offence punishable under Section 308 IPC of this year. And, therefore, he may not be granted bail pleads the prosecutor. If he is released on bail, there is every possibility that he may commit offences of similar nature.