SHAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 24th day of June, 2021 This is the 2nd bail application for anticipatory bail moved by the 1st accused in Crime No.72/2021 of Poonthura Police Station.

(2.) The offences alleged are under Sections 323, 308, 294(b), 452 r/w Section 34 of the IPC.

(3.) The prosecution case in short is that on 25.01.2021 at about 3 a.m., the petitioner trespassed into the house of the defacto complainant and voluntarily caused hurt with a knife to the aunt of the defacto complainant as well as to the brother-in-law of the defacto complainant. Thereafter, the petitioner brutally manhandled the defacto complainant and stabbed on his chest with a knife with intention to kill him and after the incident, he escaped from the scene of occurrence in the scooter driven by the 2nd accused.