SUNIL ALIAS LALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is accused No. 3 in Crime No. 497 of 2009 of Thiruvalla police Station.

(2.) THE offences alleged against the petitioner are under Sections 324 and 308 read with Section 34 of the Indian Penal Code.

(3.) I have perused the case diary. The injuries do not appear to be very serious in nature. The incident was on 20. 5. 2009. The petitioner was arrested on 21. 5. 2009 and he is in judicial custody.