MIRASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant seeking regular bail is the sole accused in Crime No.200/2020 of Pudukkad Police Station registered under Section 307 IPC.

(2.) I have perused the prosecution allegations in the crime and also the necessary documents on record. I have also heard the learned Public Prosecutor and the learned counsel for the accused via video conferencing.

(3.) The de facto complainant is the wife of the accused. The allegation is that when brother of the de facto complainant interfered to prevent the accused from attacking the wife, he was attacked with a knife. Learned counsel for the accused submits that in fact, the injured is the aggressor and the accused also sustained some injuries. However, there is no evidence to prove that the accused sustained any injuries.