SARATH K Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.119/2021 of Shornur Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 324 and 307 IPC.

(3.) The prosecution case is that on 14.04.2021, at about 6.15 p.m., the accused stabbed Subeesh with intent to cause his death. The injured sustained serious injuries. Hence the petitioner committed the offence.