HAFEES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in Crime No.844 of 2023 of Thrithala Police Station. The Crime is registered alleging commission of offences punishable under Ss. 341,323,324,294(b), 506(ii), 307,201,212 and 34 of Indian Penal Code.

(2.) The prosecution allegation is that the injured/first informant intervened in an altercation between the petitioner and one Safvan. Thereupon the petitioner stabbed the first informant, while the other accused assaulted him. The petitioner was arrested on 24/11/2023 and is in judicial custody.

(3.) Learned Counsel for the petitioner submitted that the investigation is almost over and the alleged weapon of offence has been recovered. Moreover the second accused has been granted bail and the accused Nos. 3 and 4 were granted anticipatory bail. It is submitted that the incident occurred when the first informant unnecessarily intervened in the dispute between the petitioner and Safvan. Even going by the prosecution version, the attack was not pre-meditated. Finally, it is submitted that the petitioner has no criminal antecedents and is ready and willing to comply with any condition imposed by this Court.