SUNIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is arrayed as the sole accused in Crime No. 550/2022 of Kanjiramkulam Police Station, Thiruvananthapuram District, alleging commission of offences punishable under Ss. 294(b), 341, 323, 324, 308 of I.P.C.

(3.) The prosecution allegation is that on 11/7/2022 at about 3 PM, due to previous enmity, the accused stabbed the defacto complainant with the knife. According to the defacto complainant he and his friends went to attend a marriage function at Drisya Auditorium and they were consuming alcohol behind the auditorium then there was altercation between two groups who were consuming alcohol. The defacto complainant's friend Nidhin and the accused picked up a quarrel and the accused suddenly took a small knife from his pocket and attempted to stab Nidhin which was prevented by the defacto complainant and in the melee that followed he sustained injuries and thereby committed the aforesaid offences.