SANAD M.V Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the 2nd accused in Crime No.1138/2021 of Ollur Police Station, which was registered alleging offence punishable under Sections 341, 323, 324, 326, 294(b), 506(ii), 308 and 34 of IPC.

(3.) The prosecution case is that, the 1st accused who is the wife of the petitioner herein attacked the defacto complainant with a wooden stump on her face and causing injury on nose of the defacto complainant. The defacto complainant is none other than the mother of the petitioner herein and the 1st accused is the wife of the petitioner. It is also alleged by the prosecution that the petitioner attacked his father by hand and also tried to kill him by pressing with a pillow on his face. He was arrested on 21/6/2021 and he is in judicial custody since then.