SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail.

(2.) The petitioner is the accused in Crime No.804/2023 of Nedumkandam Police Station, Idukki District, for having allegedly committed offences punishable under Ss. 341, 324 and 307 of the Indian Penal Code.

(3.) The prosecution allegation against the petitioner is that, on 24/08/2023, at 9.00 a.m., the defacto complainant was driving an autorickshaw bearing registration No.KL-37-B-2713 through Balagram-Nedumkandam public road and reached in front of the Keerthi Hotel, Thookkupalam, the petitioner restrained the defacto complainant's autorickshaw using his car bearing registration No.TN-69-AP-7117. Thereupon, the petitioner assaulted the defacto complainant with a chopper and caused serious injuries on his left hand. Thereafter, the petitioner alleged to have hit his head with a stone, caused injury, sustained some contusion and abrasion in that scuffle, and thereby committed the aforesaid offences. The petitioner was arrested on 24/8/2023, and he has been in judicial custody since then.