UBAID Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for Regular Bail

(2.) On 23-06-2020, at about 12.30 PM, the applicant, in furtherance of common intention with two others, due to previous enmity towards the defacto complainant assaulted him by means of a dangerous weapon like a knife and caused injuries to him which could have proved fatal and thus the applicant and the other co-accused committed the offence of attempted culpable homicide. The applicant states that he is innocent and that he is working in a provision store and it was the defacto complainant and his friends, who had actually attacked the applicant with weapons due to rivalry between the defacto complainant and the 1st accused. The applicant was arrested on 26-01-2021 and has been in custody since then. He is the sole breadwinner of his family consisting of his parents, wife and children. He has no criminal antecedents and therefore, he seeks bail.

(3.) Heard the learned counsel appearing for the applicant and also the learned Public Prosecutor. The learned Public Prosecutor admits that the applicant has no criminal antecedents.