KICHU S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.184/2022 of Valiyamala Police Station for offences under Sec. 294(b) and Sec. 307 of the Indian Penal Code. He is in judicial custody from 22/4/2022 and seeks regular bail by virtue of the instant application.

(2.) The prosecution would allege that the petitioner/accused, with intention of committing murder of the defacto complainant, attacked him with a chopper on 7/3/2022 at 12.45 am in front of the residence of the petitioner, causing injury to the defacto complainant, thus committed the offences enumerated above.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the records. This application was opposed by the learned Public Prosecutor.