SAJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in Crime No.751 of 2022 of Parippally Police Station, Kollam registered for the offence alleged under Sec. 302 of the Indian Penal Code.

(3.) The gist of the prosecution allegation is that on 7/9/2022 at 2.30 p.m. at Building No.VII/282 of Chirakkara Grama Panchayat, accused intentionally committed murder of his father Manilal by strangulating him and by attacking on his head with the key that he was possessing. According to the prosecution, the motive for the crime was the enmity of the accused towards the victim since the victim questioned the act of the accused quarrelling with his mother and thereby committed the above offences.