ALI KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicant is the sole accused in Crime No.125/2021 of Tirur Police Station for having allegedly committed the offences punishable under Sections 341, 323, 324 and 307 of the I.P.C.

(3.) The prosecution case, in brief, is that on 19.02.2020 at about 2.00 PM at a place Kuttayi, due to previous enmity towards the de facto complainant, the applicant had allegedly stabbed him with a knife on his chest and abdomen causing multiple injuries to him and also caused injury to one Rafi, brother of the de facto complainant, with the intention to cause the death of the de facto complainant and thus attempted to commit murder.