PRADEEPCHANDRAN Vs. STATE OF KERALA
LAWS(KER)-2022-1-132
HIGH COURT OF KERALA
Decided on January 10,2022

Pradeepchandran Appellant
VERSUS
STATE OF KERALA Respondents

JUDGEMENT

GOPINATH P.,J - (1.)The petitioner is the accused in Crime No.2966/2021 of Neyyattinkara Police Station alleging commission of offences under Ss. 324, 341 & 307 of the Indian Penal Code and Sec. 27 of the Arms Act.
(2.)The allegation against the petitioner is that on the day previous to the date of marriage of his daughter, owning to some arguments with daughter and son, the petitioner attacked and seriously injured his wife, his daughter and his son and thereby he committed the offences alleged against him.
(3.)The learned counsel for the petitioner submits that even going by the wound certificates in respect of his wife, daughter and son, alleged serious injury is only in respect of the petitioner's son. It is submitted that the injuries in respect of his wife and daughter are minor. It is submitted that a final report has already been filed and continued detention of the petitioner is not necessary in the facts and circumstances of the case. It is submitted that the incident complained of is at best a result of a sudden and grave provocation and the petitioner is absolutely innocent in the matter.


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