JOSHWA MANUEL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused No.1 in Crime No.620/2021 of Thekkumbhagam Police Station. The offences alleged are under Ss. 294(b), 324 and 307 r/w 34 of IPC.

(3.) The prosecution case in short is that on 21/8/2021 at about 9.30 p.m, at a place called Kallumoodu Junction, the petitioner and the accused No.2 assaulted the de facto complainant with stick and the petitioner with a knife stabbed the de facto complainant on the left part of his neck as well as on his stomach and thereby committed the offence.