HARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the first accused in crime No.509/2015 of Mangara Police Station, which is registered for the offences under Sections 143, 147, 148, 307 r/w. Section 149 of I.P.C.

(3.) When the petition taken up today, the learned counsel for the petitioner submitted before me that practically in this case the investigation is complete. It is also the submission made before me that accused Nos.2 and 3 were already arrested and granted bail by this court. It is also the submission that the weapon alleged is a sword, which was, as per the prosecution case, in the hands of accused No.2 and no further recovery is necessary. It is the further submission that there was counter crime registered against the defacto complainant, wherein the crime number is 508/2015. It is the further submission that after the incident, so far there is no other incidents. As such, by granting anticipatory bail, no harm will be occurred. It is also the submission that no incarceration is warranted in this case much less an arrest and interrogation. It is also the submission that the petitioner is ready to co -operate with the investigation.