VIPIN RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 1st accused in Crime No.179 of 2019 of Venjaramoodu Police Station, Thiruvananthapuram District, alleging commission of offences under Ss. 307, 323, 324, 326 and 341 read with Sec. 34 of the Indian Penal Code. The allegation is that the petitioner along with the other accused restrained the de-facto complainant and his friend at about 01.30AM on 4/2/2019 and assaulted one Praveen Kumar, who is a friend of the de-facto complainant as well as the de-facto complainant. The enmity between the parties is on account of the fact that the aforesaid Praveen Kumar had assaulted the petitioner while they were in a bar and consuming liquor.

(3.) The learned counsel for the petitioner would submit that the petitioner is absolutely innocent tin the matter. It is submitted that the petitioner has been falsely implicated. It is submitted that the petitioner has no criminal antecedents and the continued detention of the petitioner is not necessary for the purpose of investigation as the petitioner has already been in custody for 53 days.