VIMAL @ACHU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.P.C. Applicant is the sole accused in Crime No.2201/2020 of Karunagapally Police Station, Kollam, for having allegedly committed offences punishable under Sections 324 and 302 of the IPC.

(2.) The prosecution case in brief is that, on 23.06.2020, in between 9.15 p.m and 9.30 p.m, out of enmity towards his father for not bringing back home his mother after resolving dispute with the mother, the applicant allegedly hit his father on the head with an iron box and thereafter strangulated him using the cord of that iron box and committed murder. The applicant was arrested on 24.06.2020 and has been in judicial custody.

(3.) He prays that he has no criminal antecedents. The custodial interrogation is also over. Recovery is also complete. There is no requirement for detaining him in prison for a period longer than this. He has no criminal antecedents and he is only 23 years old and therefore, he may be released on bail.