XXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 438 of the Code of Criminal Procedure, by the petitioner, who is the 2nd accused in Crime No.1031/2022, who is a juvanile, where he alleged to have committed offences punishable under Ss. 141, 144, 148, 323, 324, 307 and 506 of Indian Penal Code, and the petitioner seeks pre-arrest bail.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The learned counsel for the petitioner would submit that on Christmas day, i.e., on 25/12/2022 at about 7:35 p.m., while the 1st accused along with his friends, inclusive of the 2nd accused/the petitioner herein, were talking together in the late evening, after celebrating the Christmas, the defacto complainant and his relative one Babu questioned the 1st accused and his friends and the same resulted into push and pull between the two groups. Soon, Babu, ran away and in consequence thereof, he fell down and sustained injuries.