VISHNU BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused Nos.1 and 2 in Crime No. 39/2023 of Thiruvalla Police Station, which was registered for the offences punishable under Ss. 341, 324, 326 and 307 read with Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that on 5/1/2023 at 18.45 hours, the petitioners, wrongfully restrained the defacto complainant, who is a lady aged 28 years, and later with the intention to kill the defacto complainant, hit her with the car bearing registration No. KL 16-D/6846, thereby causing grievous hurt to her. In connection with the investigation of the said case, the petitioners were arrested on 7/1/2023, and since then, they have been in judicial detention. Even though an application for bail was submitted before the learned Magistrate, the same was dismissed as per Annexure-1. This application is submitted in such circumstances.