DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.1159 of 2022 of Gandhinagar Police Station, for having committed offences punishable under Ss. 294(b), 427 and 308 of IPC.

(2.) The allegation against the petitioner is that the petitioner rushed his autorickshaw towards the pan shop of the de facto complainant and caused damages to the goods. The de facto complainant suffered no injuries. He in fact attacked the petitioner and caused fracture on his left tibia. He also smashed the autorickshaw with an iron rod.

(3.) The petitioner would say that he is totally innocent and falsely implicated with ulterior motives. At any rate, he points out that he is in custody from 22/7/2022 and continued custody of the petitioner is unnecessary.