VISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioners are the accused in Crime No.167/2022 of Kaipamangalam Police Station. The above case is registered against the petitioners alleging interalia offence punishable under Sec. 308 of the IPC.

(3.) The prosecution case is that on 19/2/2022 at 10.45 pm, the accused criminally trespassed into the house of the first informant by possessing a knife. They kicked open the door of the house and entered into the house and 1st accused wrongfully restrained the first informant and slapped on his face. Thereafter, the 1st accused stabbed on the abdomen of the first informant and the 1st informant prevented the same with his hand. It is alleged that the 1st informant sustained serious injuries on his abdomen. Hence, it is alleged that the accused committed the offence. The petitioners are arrested on 7/4/2022.