THOMAS P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Regular bail plea at the option of the sole accused in Crime No.237 of 2022 of the Chittarikal Police Station is a matter on consideration, in this petition filed under Sec. 439 of the Cr.P.C.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. The precise allegation of the prosecution is that on 31/3/2022 at about 14 hours, the accused herein assualted the de-facto complainant with intention to do away him and thereby the de-facto complainant sustained serious injuries, though the attempt was failed. On this ground, the prosecution alleges commission of offences under Ss. 447, 324 and 308 of the Indian Penal Code.

(3.) The learned counsel for the petitioner would submit that the petitioner is innocent and the entire allegations are false. He also submitted that the petitioner has been in custody from 4/4/2022 and his further custody for the purpose of investigation is not necessary. He also highlighted the stature of the petitioner as a first time offender.