SHARAPU @ SHARAFUDHEEN Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners herein are accused Nos. 1, 7 and 8 in Crime No.628 of 2016 of the Vatakara Police Station registered under Sections 143, 147, 148, 341, 323, 324, 506(ii) and 308 r/w Section 149 of the Indian Penal Code. They seek regular bail under Section 439 of the Code of Criminal Procedure. The application filed by them for regular bail was dismissed by the learned Judicial First Class Magistrate, Vatakara on 20.04.2016. The petitioners have been in judicial custody since 19.04.2016.

(2.) The prosecution case is that at 2 p.m., on 18.04.2016, the petitioners herein and other co -accused assaulted the de facto complainant Aswin Babu and inflicted injuries on his body with the knowledge of consequence that such injuries may cause death.

(3.) This application for regular bail is opposed by the learned Public Prosecutor on the ground that investigation is still in progress, and that if the accused is now released, it will definitely obstruct the investigation.