SUNIL JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime No. 178/2021 of Cherupuzha police station, Kannur district, which was registered on the basis of an incident that had happened on 23.07.2021 alleging offence under Sections 341, 324, 294(b) and 307 of the Indian Penal Code. The allegation is that the petitioner had wrongfully restrained and caused incised injury using a knife on the neck of the defacto complainant and caused him serious injuries. The petitioner was arrested on 23.07.2021 and from 24.07.2021, he is in judicial custody. His earlier application was dismissed by this Court. Now this is the second application for bail, filed under Section 439 of the Code of Criminal Procedure.

(2.) Heard the learned counsel on both sides.

(3.) The petitioner is a lawyer by profession. Investigation has progressed considerably. The learned Public Prosecutor has submitted that he does not have criminal antecedents. Updates of investigation indicate that his further detention is not necessary at this stage.