AJMAL LAILABEEVI KAMALUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application under Sec. 438 Cr.P.C. for per-arrest bail filed by the petitioner/accused in Crime No.847/2021 of Kayamkulam Police Station, Alappuzha District. The petitioner is alleged to have committed the offences punishable under Ss. 342 and 308 of IPC.

(2.) The prosecution case is that due to prior enmity, the accused on 17/8/2021, with intention of assaulting and causing injuries to the informant, on the said day, beat him with a liquor bottle on his head and also caused injury on his neck with a piece of a broken bottle. Hence, the accused is alleged to have committed the offences punishable under the above mentioned Ss. .

(3.) The application is opposed by the learned Public Prosecutor on the ground that the investigation has not been completed and that there is every possibility of the petitioner/accused interfering with the investigation by influencing or threatening the witnesses.