GEORGE MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) C. T. RAVIKUMAR, J. This is an application filed under Section 439 of the code of Criminal Procedure. Petitioner is the first accused in crime No. 232 of 2009 of Ranny Police Station alleging commission of offences punishable under Sections 143, 147, 308, 323, 324, 427 read with Section 149 of the Indian Penal code.

(2.) ANNEXURE I FIR would reveal that originally the allegation was that there was a scuffle between the petitioner, deceased and one Sujith and in order to escape from the attack the deceased ran backwards and at that time he was hit by a jeep and sustained instantaneous death. The petitioner is a furniture merchant and according to him the alleged incident had occurred as stated above. In connection with the case he was arrested on 20. 4. 2009 and since then he is in judicial custody.

(3.) I have heard the learned Public Prosecutor. Considering the nature of the allegations and the progress of the investigation, I think bail can be granted to the petitioner.