SANJAY Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 102/2022 of Ottapalam Police Station, Palakkad District, alleging commission of offences under Ss. 324 and 307 of the Indian Penal Code.

(3.) The allegation against the petitioner is that owing to a dispute with the de facto complainant, the de facto complainant was attacked and stabbed on his back using a knife, while attending the 'Chinakkathur Pooram' on 17/2/2022.