Kerala High Court: Shircy V, J. granted pre-arrest bail to the petitioners considering no criminal antecedents having been reported against the petitioners.
In the present case, the prosecution has alleged that the accused persons had wrongfully restrained the complainant, abused him and attacked him with a wooden log and caused injuries to him. It was also alleged that a blow to the head was aimed at him but was averted by the complainant which otherwise would have caused his death.
The learned counsel representing the petitioners, P. Vijaya Bhanu submitted that the petitioners are innocent and thereby requested pre-arrest bail.
The Public Prosecutor, Sreeja V submitted that the first petitioner has already been granted regular bail and the allegation against these petitioners is that they have joined with the first accused to inflict injuries on the defacto complainant.
The Court upon perusal of the facts and circumstances of the case granted pre-arrest bail to the petitioners considering there was no previous criminal background of the petitioners. [Vishnu v. State of Kerala, 2020 SCC OnLine Ker 343, decided on 28-01-2020]