NAVEEN CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No. 750/2023 of Pudukad Police Station. The offences alleged against the petitioner are punishable under Ss. 341, 323, 324, 506 and 308 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 25/7/2023, the petitioner assaulted the defacto complainant with a wooden stick and iron pipe, thereby causing injuries to him. The crime was registered in such circumstances and as part of the investigation, the petitioner was arrested on 26/7/2023. Since then, he has been under judicial detention. This application for regular bail is submitted in such circumstances.