SOORAJ PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the first accused in Crime No.532 of 2014 of Pettah Police Station under Section 439 of Code of Criminal Procedure.

(2.) THE case of the prosecution in nut shell was that on 19.04.2014 at 21.15 hours, both the accused came in a motorcycle with an intention to commit murder of the de facto complainant, who was working in KIMS Hospital Thiruvananthapuram and inflicted injuries on her with an iron rod and thereby both of them committed the offence punishable under Sections 324, 307 read with Section 34 of the Indian Penal Code.

(3.) THE application was opposed by the learned Public Prosecutor on the ground that the investigation is not over and the bail application filed by the second accused was pending before the Sessions Court, Thiruvananthapuram. But the learned counsel for the petitioner submitted that the second accused has already been granted bail by the Sessions court. 4. Heard both sides and perused the instruction received by the Public Prosecutor from the investigating officer.