LAWS(KER)-2021-1-174

SAJEEVAN Vs. STATE OF KERALA

Decided On January 28, 2021
SAJEEVAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

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

(2.) The prosecution case, in brief, is that on 27.12.2020 at about 9.45 a.m, the applicant allegedly hurled abuses at the SHO of Kattoor Police Station and also deterred him from performing his duty as a public servant by getting hold of his uniform and thereafter intimidated him to kill him. Thus, the applicant committed the aforesaid crime. He was arrested on the same day and remanded to judicial custody. He continues in custody.

(3.) The applicant states that he is innocent and the allegations are not true. Because he had other criminal antecedents, he has been falsely implicated in this crime and therefore seeks regular bail. It is also stated that the applicant was a victim in another Crime No.97/2020 of the same police station, where he was brutally manhandled by a group of persons and he sustained very grave injuries which is evident from the medical certificate produced by him as Annexure A3 and therefore, on medical grounds also he is entitled to be released on bail.