SAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the sole accused in Crime No.319 of 2016 of the Bakkel Police Station registered under Sections 326, 307 and 294(b) of the Indian Penal Code. He seeks regular bail under Section 439 of the Code of Criminal Procedure. The application filed by him for regular bail was dismissed by the learned Judicial First Class Magistrate's Court- II, Hosdurg on 15.11.2016. The petitioner has been in judicial custody since 15.11.2016.

(2.) The victim of offence in this case is a relative of the petitioner. The prosecution case is that, at about 5.30 p.m on 10.6.2016, the petitioner herein hit the victim down with his car with the object of causing his death, and in the said incident, the victim sustained grievous injuries.

(3.) This application for regular bail is opposed by the learned Public Prosecutor on the ground that interrogation of the petitioner is absolutely necessary as part of investigation, and that if the accused is now released, he will definitely obstruct the proper and effective investigation.