SHYJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the accused in Crime No.632 of 2021 of Ayyampuzha Police Station, Ernakulam District, alleging commission of offences under Ss. 341, 450, 294(b), 506(i) and 307 of the Indian Penal Code, in respect of which a final report has already been filed.

(3.) The learned counsel for the petitioner would submit that the petitioner is absolutely innocent in the matter. It is submitted that the petitioner is none other than the mother-in-law of the petitioner. It is submitted that an alteration took place between the petitioner and his father-in-law, when the petitioner had gone to his wife's house to see his wife and his child. It is submitted that the entire episode actually stems from marital disputes between the petitioner and his wife. It is submitted that the petitioner has been in custody from 23/11/2021 and his continued detention is not necessary for the purpose of any investigation as a final report has already been filed in the matter.