PRANAV SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure and the petitioner, who is the 1st accused in Crime No.2031/2022 of Thrikkodithanam Police Station, seeks regular bail in this matter.

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

(3.) The prosecution case is that at 10 p.m on 25/11/2022, the petitioner, who is the 1st accused in the above crime, along with other 5 accused, uttered obscene words against the defacto complainant and his brother. The further allegation is that they attacked the brother of the defacto complainant. While so, the petitioner herein started his car and driven the same against the defacto complainant with intention to do away him. In consequent thereof, the defacto complainant was thrown away and he sustained very serious injuries, though he survived. This is the base on which the prosecution alleges commission of offences under Ss. 294(b), 323, 308, 326 r/w 34 of the Indian Penal Code.