MOIDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 Cr.P.C.

(2.) Petitioner is the accused in Crime No.391 of 2021 of Kolathur Police Station [now pending as S.C.No.297/2022 before the Sessions Court, Manjeri] registered for the offences punishable under Ss. 341, 307, 302, 212 of the Indian Penal Code 1860.

(3.) The prosecution case alleges uxoricide by the petitioner on 6/11/2021. According to the prosecution, in the alleged incident, son of the petitioner also sustained serious injuries on his head. Petitioner was arrested on 6/11/2021 and has been in custody since then.