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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 sole accused in Crime No.1135/2026 of Chalakudy Police Station, Thrissur District. The offences alleged are punishable under Section 296(b), 118(1) and 110 of the Bharatiya Nyaya Sanhita, 2023.
The prosecution case, in short, is that on 21.10.2026 at about 10 am, at Anamala IOC Petrol pump, the applicant out of enmity towards the defacto complainant for asking him to move his pick up van bearing Reg No: KA-08-9060 after filling fuel, abused the defacto complainant using obscene words. The applicant rushed towards the defacto complainant, kicked his motor cycle and when he fell to the ground, beat him on the head with the helmet that had fallen off his head. When the defacto complainant attempted to ward off the blow with left hand and got up, the applicant again struck him on the head with the helmet, causing lacerated injury and bleeding. The applicant further attempted to strike him on the head with the helmet, and the blow would have landed on his head and could have caused his death had he not evaded it. In the incident the defacto complainant sustained a lacerated injury on the right side of his head near the crown requiring suturing and bandaging and swelling below the left eye elbow. Thus, the applicant committed the aforementioned offences.
I have heard Sri.Saju J. Panicker, 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 23.10.2026. The investigation is almost over and the recovery has already been effected. The applicant has no criminal antecedents. 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.
One of the sureties shall be from the State of Kerala.
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.