ANEESH VARGHESE 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. 884/2023 of Aranmula Police Station for having committed offences punishable under Ss. 450, 294(b), 506(ii), 324 and 307 of the IPC.

(2.) The prosecution case is that, out of previous enmity towards the defacto complainant, on 19/9/2023 at 3.45 P.M., at Kozhencherry Village in Thekkemala Post, the accused broke open the fibre gate in front of the house of the defacto complainant and encroached upon the sit out and uttered obscene words and threatened to kill him and hit on the head and all over the body of the defacto complainant using iron rod which resulted in 24 stitches on head and injury on the left shoulder, both elbows, the knee of the left leg and left foot. Thus, the accused is alleged to have 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 20/9/2023, and the continued custody of the petitioner is unnecessary.