PUTHIYAPURAYIL MANIKANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure. The petitioner is the first accused involved in Crime No.219/2018 of Peringome Police Station. The offences allegedly involved are those punishable under Sections 341, 307 and 397 r/w 34 IPC.

(2.) The allegation of the prosecution was that at 19.30 hrs. on 16.7.2018, while the defacto complainant was travelling in a car, three identifiable persons, with intention to rob the money from the defacto complainant, who was also travelling in the same car, pushed him down from the car, stabbed him with knife and thus attempted to kill him. The defacto complainant sustained serious injuries in the incident. Cash worth Rs.75,000/- was also robbed from him. One among the persons was arrested on 23.7.2018 and he is the petitioner herein. He was in custody for 47 days and in the said circumstances he applied for regular bail.

(3.) Sri.Zubair Pulikool, the learned counsel for the petitioner has contended that the allegations against the petitioner are false ones. According to him the 2 nd accused involved in the case is already released on regular bail. In the said circumstances he pleaded for enlarging the petitioner also on bail, considering the prolonged period of custody.