DAMODARA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.40 of 2020 of Mavoor Police Station, Kozhikode district. The above case is registered against the petitioner alleging offences punishable under Sections 307 and 506 of IPC.

(3.) The prosecution case is that on 6.2.2020 at about 10 a.m. while the defacto complainant was doing work in his field taken on lease situated in Peruvayal Amsom, Kozhikode Taluk, the petitioner attacked the defacto complainant using a chopper. Hence, it is alleged that the petitioner committed the offence.