ANEESH M. Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. by the 2 nd accused involved in crime No.719 of 2018 of Iritty Police Station, Kannur District. The offences allegedly involved are those punishable under Sections 341, 323, 324, and 308 r/w Section 34 Indian Penal Code.

(2.) The allegation of the prosecution was that on 12.08.2018 at about 13.30 hours, the petitioner along with the 1 st accused wrongfully restrained the defacto complainant, hit him with a chair and thereby committed the offences.

(3.) The incident took place at K.K. Bar situated in Keezhur Amsom, Iritty. The motive alleged by the prosecution was the enemity of the defacto complainant with the 1st accused following a quarrel that had taken place two years back. After the arrest, the petitioner was produced before the court and remanded to judicial custody. Therefore, since 22.08.2018, the petitioner was in judicial custody. In the said circumstances, this application is moved seeking regular bail.