ANAND MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.978 of 2021 of Ernakulam South Police Station registered for the offences punishable under Sections 269, 326 and 308 of the Indian Penal Code, the petitioner has filed this application.

(2.) The prosecution case is that on 21.08.2021 at about 9 pm, the petitioner has dumped waste in a public place at Elamkulam Village. The said illegal act was objected by defacto complainant. Thereafter, while the defacto complainant was proceeding in his scooter, this petitioner in his car bearing No.KL-07-CM-7889 chased him and intentionally hit on the scooter. As a result, he fell down and sustained injuries. The intention of the petitioner was to cause his death. Somehow or other the defacto complainant deviated his scooter to the side of the road and thus he could save is life, otherwise death would have been caused to him. Thereby, this petitioner has committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioner as well the learned Public Prosecutor.