ADHARSH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 17.09.2020 at about 7 p.m., the applicant in furtherance of common intention with the other accused wrongfully restrained the de facto complainant at a place near Mulluvila S.N.Public School and attacked him by means of dangerous weapon like a chopper and caused cut injuries on his head and thus attempted to commit murder. The injured has seven lacerated injuries on his body. The applicant was arrested in connection with a crime of Kottiyam Police Station and his formal arrest in this crime was recorded on 23.12.2020.

(3.) The applicant states that he is innocent and the allegations are not true. He is willing to cooperate with the investigation. The investigation is almost complete and there is no point in incarcerate him any further.