SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.14 of 2024 registered at the Pudur Police Station for offences punishable under Ss. 448,341,324 and 326 of IPC. The crime is registered on the allegation that on 23/02/2024, at 11.45 pm, the accused assaulted the defacto complainant's grand mother, a lady aged 65 years and hit her with a piece of firewood causing fracture to her ribs and hand. The petitioner was arrested on 25/02/2024 and was continued in custody.

(2.) Learned Counsel for the petitioner contends that no purpose will be served by the continued incarceration of the petitioner and the investigation itself being complete, the petitioner ought to be released.

(3.) Learned Public Prosecutor opposed the prayer for bail, pointing to the cruel manner in which the lady was attacked and the seriousness of the injuries suffered by her.