Akhil @ Lango vs State Of Kerala

This application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail.

The applicant is the sole accused in Crime No.280/2026 of Varappuzha Police Station, Ernakulam District. The offences alleged are punishable under Sections 126(2), 132 and 110 of the Bharatiya Nyaya Sanhita, 2023

The prosecution case, in short, is that on 24.04.2026 at about 11.45 a.m, near the path (earth road) near Preeyoor Hut adjacent to Nihara Resort in Kothakkadu Kara in Kadamakkudy Village, as the car rode by the applicant was intercepted by the defacto complainant (a Civil Police Officer) for execution of a conviction warrant issued by JFCM, Tripunithura in C.C.No.253/2020, the applicant pushed the defacto complainant’s colleague and moved the car forward hitting the wall there and then took reverse in excessive speed hitting the bullet bearing Registration Number KL-39-L-5110 on which the defacto complainant was sitting which would have caused his death had the defacto complainant not evaded it. The applicant had caused obstruction in the performance of official duty and thereby committed the aforesaid offences.

I have heard Sri.Amaljith C.Anu, the learned counsel for the applicant and Sri.V.Vinay, 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 24.07.2026. A perusal of the case diary would reveal that the accusation against the applicant is very serious, and it prima facie shows a premeditated criminal act on his part. Specific overt act has been attributed against the applicant. Moreover the applicant is a habitual offender and he is involved in sixteen other crimes. Considering the nature of the crime, the gravity of the offence, the complicity of the applicant in it, and the facts and circumstances mentioned above, I am of the view that the applicant cannot be released on bail at this stage. The bail application, accordingly, is dismissed.