SURESH N. Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant is the accused in Crime No.603 of 2022 of Ambalathara Police Station, registered for offences punishable under Ss. 341 and 324 of IPC and Sec. 3(1)(vi), 3(1)(s)and Sec. 3(2)(v) of SC/ST Act, 1989.

(2.) The prosecution allegation is that the appellant, out of his animosity towards the de facto complainant for having married another person, assaulted the de facto complainant on 25/12/2022 at about 3.30 hours. Even though appellant moved an application for bail before the Sessions Court, Kasaragod, that was rejected vide order dtd. 24/1/2023 in Crl.M.P.No.213 of 2023. Hence, this Crl.Appeal.

(3.) Learned Counsel for the appellant submitted that the appellant is in custody from 25/12/2022 onwards and his dispute with the second respondent has been amicably settled. Realising that the incident had occurred at the spur of the moment, the second respondent has pardoned the appellant.