RADHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the 7th accused in Crime No.1 of 2011 of Pattambi Police Station for offences punishable under Sections 143, 147, 323 and 302 read with Section 34 I.P.C., seeks his enlargement on bail. The occurrence took place on 01.01.2011. The petitioner was arrested on 03.01.2011.

(2.) The application was opposed on behalf of the prosecution.

(3.) Having regard to the gravity of the offences, nature of the allegations levelled against the petitioner, the relative conduct of the parties, the extent of the injury sustained, the propensities of the petitioner, the sentiments of the near relatives of the victim and the other facts and circumstances of the case, I am of the view that if the petitioner is released on bail, he will definitely influence and intimidate the prosecution witnesses. There is also the likelihood of the petitioner making himself scarce and fleeing from justice. I am, therefore, not inclined to grant bail to the petitioner at this stage.