MURUKESH 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. 771/2022 of Badiadka Police Station, Kasargod. The offences alleged against the petitioner are under Ss. 341, 324, 308 and Sec. 506 of the Indian Penal Code, 1860.

(3.) According to the prosecution on 4/10/2022, the accused trespassed into the washroom of the defacto complainant and attacked her with a chopper and committed culpable homicide by causing grievous hurt.