SUNEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the third accused in Crime No.1113 of 2021 of Chavakkad Police Station, alleging commission of offences punishable under Ss. 341, 324, 326, 302 and 506(ii) r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 31/10/2021 at 4.40 pm., the accused in the case, who are three in number attacked the deceased at a place called Chaparambu and stabbed him with a weapon and he sustained grave injuries and died as the result of the injuries and thereby the petitioner has committed the aforesaid offences.