RAKESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.835/2022 of Vilappilsala Police Station, Thiruvananthapuram District. The offences alleged against the petitioner are under Sec. 450, 294(b), 506, 324, 307 r/w Sec. 34 of the Indian Penal Code. 1860.

(3.) According to the prosecution, on 5/9/2022, the accused on being provoked by the withdrawal of the defacto complainant from an agreement for sale entered into between the 1st accused and the defacto complainant along with his wife, the accused tresspassed into the house of the defacto complainant and the 2nd accused stabbed the defacto complainant's wife multiple times causing injuries and thus the accused together committed the offences alleged.