MICHAEL DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in Crime No.557/2023 of Mannancherry Police Station, Alappuzha District alleging commission of offences punishable under Ss. 450, 341, 323, 324, 506 (2), 201 and 307 of the Indian Penal Code.

(2.) The allegation against the petitioner is that owing to animosity with the de facto complainant, the petitioner tresspassed into the house of the de facto complainant and attacked her with a knife, restrained her by sitting on her stomach and also pulled her by her hair. The petitioner is also alleged to have inflicted several stab injuries on the body of the de facto complainant. It is alleged that the petitioner and the de facto complainant were earlier living together. The petitioner allegedly attacked the de facto complainant as she had left him for another man.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is absolutely innocent in the matter. It is submitted that the petitioner has been in custody from 24/6/2023 and that further detention of the petitioner is not necessary for the purposes of investigation into the crime. It is submitted that final report has already been filed on 30/7/2023. It is submitted that the petitioner has no criminal antecedents and since he has completed nearly 86 days in custody, the petitioner may be directed to be released on bail.