SHAJIMON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No. 732/2022 of Paravoor Police Station, Kollam for having committed offences punishable under Ss. 341,294(b),323,324,308 and 34 of IPC.

(2.) The allegation against the petitioner is that due to the existing previous animosity towards the defacto complainant on 13/8/2022, at about 11.00 pm, when the Defacto complainant was standing at Ezhamvila Junction the accused No. 1 the accused herein used filthy language towards the defacto complainant and after that took an iron rod and beaten the defacto complainant and Accused No. 2 also attacked him with beer bottle and with the stick. Thus, the accused committed the said alleged offences.

(3.) The learned counsel appearing for the petitioner would say that the petitioner istotally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 16/8/2022 and continued custody of the petitioner is unnecessary.