PRIYARENJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of Cr.P.C filed by the sole accused in crime No.1373 of 2023 of Kattakada police station, Thiruvananthapuram, registered under Sec. 302 of IPC.

(2.) The prosecution allegation is that, due to the enmity that the victim boy Adisekhar, aged 15 years, questioned the accused, when he urinated in the temple premises, the accused, with his intention to do away with that boy, on 30/8/2023, while the boy was playing with his friends (CWs 2 to 4) in the temple compound, waited near the temple compound, in KL 19N 6957 car, and when the victim boy was returning home in his bicycle, he started his car and drove it towards the bicycle of the victim boy and knocked him down. When the boy fell down on the road along with the bicycle, he ran the car over the body of the victim boy, by which the boy sustained severe head injuries. After the incident, the accused stopped his car across the road so as to prevent the victim boy from being taken to hospital. Later he was taken to Neyyar Medicity hospital where his death was confirmed.

(3.) The mother of the victim was impleaded as additional respondent as per order in Crl.M.A No.1 of 2024.