VENU 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 accused in Crime No. 525/2022 of Paravoor Police station, Kollam. The offences alleged against the petitioner are under Ss. 294(b), 341, 324 and 308 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused inflicted serious injuries using an iron rod on his mother and stabbed her on her chin and thereafter pulled her towards the bedroom using a piece of cloth and suffocated her and thereby committed the offences alleged against him.