MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the 1st accused, in Crime No.226 of 2013 of the Thiruvambady police station for the offences punishable under Secs. 498A, 401, 423, 294(b) and 506 r/w. Sec. 34 of the Penal Code, apprehends arrest and has filed this application.

(2.) LEARNED Public Prosecutor has submitted that as per version of the de facto complainant, the petitioner assaulted her and the body note prepared by the police also revealed that the de facto complainant had sustained some injuries.

(3.) HAVING regard to the nature of allegations made against the petitioner, I am inclined to think that custodial interrogation of the petitioner is not required. Hence I am incline to grant relief. Resultantly, application is allowed as under: