ELDHOSE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is an accused in Crime No. 1739 of 2022 of the Kothamangalam Police Station, Ernakulam District alleging offences punishable under Ss. 341, 324 and 307 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused in furtherance of his enmity, criminally assaulted and stabbed the defacto complainant 3 times on the left side of the chest and the armpit on 14/9/2022 and thereby committed the offences alleged.