AKHIL Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This application is filed under Section 439 Cr.P.C. The petitioner is the 3rd accused in crime No. 539/2018 of Anthikkad Police Station, Thrissur. The crime was registered for the offences punishable under Sections 323, 324, 307 r/w 34 IPC.

(2.) An FIS was lodged by the de facto complainant before the Anthikkad Police Station on 01.08.2018, stating that on the day at 3 pm, accused Nos. 1 to 3 out of their previous animosity towards the defacto complainant, attacked him with sword and wooden sticks, while he was consuming toddy in a toddy shop. On the basis of the FIS, the crime in question was registered. The petitioner was taken into custody on 02.08.2018. He was produced before court and was remanded to judicial custody and he continued to be therein till date. In the said circumstances, he has approached this Court with this application seeking regular bail.

(3.) Smt. M.R.Jayalatha, the learned counsel has contended that the petitioner had served enough days in custody and the investigation is almost completed. Accordingly, she pleaded for enlarging the petitioner on bail.