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Judgment
11 paragraphs · 242 wordsThis is an application for regular bail filed under Section 439 of the Code of Criminal Procedure.
The petitioner is the sole accused in Crime No.205/2021 of Vizhinjam Police Station, Thiruvananthapuram. The case was registered against the
petitioner alleging offence punishable under Sections 294(b), 341, 323, 324, 307 and 506(i) of IPC. The victim in the case is none other than the wife of
the petitioner. It is seems that the crime was registered on the basis of the First Information Statement given by the 24 years old son of the victim.
I heard the learned counsel for the petitioner and also the learned Public Prosecutor.
The learned counsel for the petitioner submitted that he has no criminal antecedents, he was arrested on 07.02.2021 and for the last 68 days he is in
custody; he is also ready to abide by any condition imposed by this Court.
The learned Public Prosecutor seriously opposed the application. According to him, there was an earlier attempt on the life of the victim by the
petitioner by pouring petrol on her and to set her ablaze. That means, this is the second attempt on the life of the wife. In the present incident, she has
suffered very serious injuries and had been in intensive care for long. They have some family disputes also.
In the circumstances, it is hazardous to release the petitioner on bail. Therefore, this bail application is dismissed.