PRANAV SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail, filed under Sec. 439 of the Code of Criminal Procedure and the petitioner is the 1st accused in Crime No.2031/2022 of Thrikkodithanam Police Station, Kottayam.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The prosecution case is that, at 11 p.m. on 25/11/2022, the petitioner, who is the 1st accused in the above crime, along with other accused, uttered obscene words against the de facto complainant and his brother. The further allegation is that they attacked the brother of the de facto complainant. While so, the petitioner herein started his car and driven the same against the de facto complainant with intention to do away him. In consequence thereof, the de facto complainant was thrown away and he sustained very serious injuries, though he survived. This is the base, on which the prosecution alleges commission of offences under Ss. 294(b), 323, 308, 326 and Sec. 34 of the Indian Penal Code.