ROHIT Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused in Crime No.381/2022 of Ernakulam Central Police Station. The offences alleged are under Ss. 307 and 506 of the Indian Penal Code.

(3.) The prosecution case in short is that on 21/3/2022 the petitioner stabbed the defacto complainant on his right chest, left arm and leg with a knife with intention to kill him and thereby committed the offences.