MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the first accused in Crime No.1777 of 2020 of Ollur Police Station. The above crime is registered against the petitioner and others alleging offences punishable under Sections 341, 324, 201, 212, 307 and 302 of the IPC.

(3.) The admitted prosecution case is that, on 28.9.2020 at about 3.30. P.M., the accused stabbed the deceased with a knife inside the Dental Clinic situated at Kuttanellur which was run by the deceased with an intention to commit murder. The rivalry prevailing between the petitioner and the deceased is stated as a motive for the crime. Subsequently, the deceased succumbed to the injuries on 4.10.2020. Originally the case was registered under Section 341, 324 and 307 IPC and subsequently, Section 302 IPC is also added. The petitioner is in custody from 6.10.2020.