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Judgment
This application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail.
The applicant is the accused No.2 in Crime No.1154/2026 of Peroorkada Police Station, Thiruvananthapuram District. The offences alleged are punishable under Sections 115(2), 118(2) and 109(1) r/w Section 3(5) of the Bharatiya Nyaya Sanhita, 2023.
The prosecution case, in short, is that on 23.08.2026 at about 4.00 a.m., at Dayanagar, the applicant, with the intention of causing the death of the victim, assaulted him. The accused No.1 struck the victim on his head with a beer bottle, causing a fracture of the skull and bleeding from the head. The injuries inflicted were of such a nature as could have resulted in the death of the victim. The accused No.1 and the applicant, acting in furtherance of their common intention and mutually aiding and encouraging each other, attempted to cause the death of the victim and thereby committed the above offences.
I have heard Sri.M.R.Sarin, the learned counsel for the applicant and Smt.Aneeda Beegum, the learned Senior Public Prosecutor. Perused the case diary.
The learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in the present case. The counsel further submitted that no materials are on record to connect the applicant with the alleged crime; hence, he is entitled to bail. On the other hand, the learned Senior Public Prosecutor submitted that the alleged incident occurred as a part of the intentional criminal acts of the applicant, and he is not entitled to bail at this stage.
The applicant was remanded to judicial custody on 29.08.2026. The investigation is almost over and the recovery has been effected. The applicant has no criminal antecedents. The applicant has been given to police custody. For these reasons, I do not find any reason to hold that the continued detention of the applicant is required for any purpose. Hence, the applicant is entitled to be released on bail.
In the result, the application is allowed on the following conditions: -
The applicant shall be released on bail on executing a bond for Rs.1,00,000/- (Rupees One lakh only) with two solvent sureties for the like sum each to the satisfaction of the jurisdictional Magistrate/Court.
The applicant shall fully co-operate with the investigation.
The applicant shall appear before the investigating officer between 10.00 a.m and 11.00 a.m. every Saturday until further orders. He shall also appear before the investigating officer as and when required.
The applicant shall not commit any offence of a like nature while on bail.
The applicant shall not attempt to contact any of the prosecution witnesses, directly or through any other person, or in any other way try to tamper with the evidence or influence any witnesses or other persons related to the investigation.
The applicant shall not leave the State of Kerala without the permission of the trial Court.
The application, if any, for deletion/modification of the bail conditions or cancellation of bail on the grounds of violating the bail conditions shall be filed at the jurisdictional court.