VISHNUPRAKASH P. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is an accused in Crime No.145/2025 of Kovalam Police Station, Thiruvananthapuram. The above case is registered against the petitioner and others alleging offences punishable under Ss. 296(b), 115(2), 118(1), 109, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The prosecution case is that, on 4/2/2025 at about 01.00 AM, the 1st accused/petitioner herein and his friends, with an intention to kill the defacto complainant and his friend Akhil due to a verbal dispute where the complainant and his friends played the song on the mic set at Vazhamuthu Junction in connection with the Kavadi Procession at the Panathura Subramanya Temple, while Akhil was talking to the complainant on the road near Chunakari Utram Nivas, the 1st accused hit him. While the complainant prevented from beating his friend, the 1st accused tried to kill the complainant by cutting his head and neck below the shoulder with a dangerous weapon. It is alleged that the other accused also actively involved in the crime. The petitioner was arrested on 4/2/2025.