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Judgment
7 paragraphs · 201 wordsViju Abraham, J
This is an application for regular bail.
Petitioner is the 2nd accused in Crime No.753 of 2022 of Kaipamangalam Police Station, Thrissur District registered alleging commission of offences punishable under Sections 341, 323, 324, 294(b), 506, 308 and 34 of the Indian Penal Code.
Prosecution allegation is that the 1st accused due to previous animosity on 12.10.2022 at about 17.45 hours at Chendrappinni Aluva Theruvu, wrongfully restrained the defacto complainant and abused him in a filthy language. Thereafter the 2nd accused/petitioner herein beat the defacto complainant on his back and hand with his hand.
Petitioner submits that he was arrested on 13.10.2022 and that investigation is practically over and his further detention is not required for the purpose of investigation.
The learned Public Prosecutor upon instructions submitted that serious overt acts are alleged against the petitioner herein and further that he is involved in 15 other serious criminal cases.
Considering the facts and circumstances of the case and taking into consideration the fact that the petitioner is involved in 15 other serious criminal cases, I am not inclined to grant bail to the petitioner at this stage. The bail application is accordingly dismissed.