DILEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail. The petitioner is the sole accused in Crime No. 660/2023 of East Kallada Police Station, Kollam, for having committed offences punishable under Ss. 294(b), 323, 324, 326, 341 and 308 of the IPC.

(2.) The allegation against the petitioner is that, due to animosity towards the defacto complainant, on 20/5/2023 at 11.30 A.M., in front of the Kallada Bar Hotel, the petitioner attacked the defacto complainant with a piece of stone and he sustained a fracture on his sixth vertebral column bone. The accused beat with hands on the face of the defacto complainant, and he fell down and, thereby, committed the offences mentioned above.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is totally innocent and has been falsely implicated with ulterior motives. At any rate, he points out that the petitioner is in custody from 20/5/2023, and the continued custody of the petitioner is unnecessary.