SANTHOSHKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.629/2022 of Pooyappally Police Station, Kollam alleging offences under Sec. 294(b) and 326 A of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 25/4/2022, at 3.00 a.m., petitioner poured acid, kept for rubber tapping, on the victim, who is none other than his wife and thereby committed the offences alleged. Petitioner was arrested on 26/4/2022 and has been in custody since then.