RANJITH P.R. Vs. STATE OF KERALA
LAWS(KER)-2022-1-30
HIGH COURT OF KERALA
Decided on January 14,2022

Ranjith P.R. Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

GOPINATH P.,J. - (1.)The petitioners are the accused in Crime No.1319/2021 of Kuruppampady Police Station, Ernakulam District alleging commission of offences under Sec. 308, 341, 326, 323, 324, 294 (b) read with Sec. 34 of the Indian Penal Code.
(2.)The allegation against the petitioners is that they along with other accused attacked two persons by name Reji and Ravi when the aforesaid persons objected to the petitioners consuming liquor with the other accused inside a painting and polishing workshop of the 1st accused. It is alleged that serious injuries were caused to the aforesaid persons owing to the attack by the petitioners.
(3.)The learned counsel for the petitioners would submit that the petitioners have been in custody from 06/12/2021 and have completed 40 days in custody as on date. It is submitted that the petitioners are absolutely innocent in the matter and the thrust of the allegations are against the other accused. It is submitted that the petitioners are only 24 and 18 years of age respectively and that even according to the First Information Statement the petitioners have not attacked the aforesaid persons who sustained injuries in a manner that would cause death or any grievous hurt to them. It is submitted that for the purpose of investigation the continued detention of the petitioners is not necessary as recovery has already been effected.


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