MOHANAKUMAR K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.576 of 2022 of Konni Police Station, Pathanamthitta District alleging offences under Ss. 324, 354-B, 307, 323 and 506 (ii) of the Indian Penal Code , 1860. According to the prosecution, the accused had on 28/6/2022, after giving an intoxicating drink to the victim assaulted her and caused an incised injury on her neck and thereby committed the offences alleged.

(3.) Sri.M.T.Sureshkumar, the learned counsel for the petitioner contended that the entire allegations are false and the continued detention of the petitioner is not required in the nature of the allegations.