SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.660 of 2022 of Koodal Police Station, Pathanamthitta District. The offences alleged against the petitioner are punishable under Ss. 506(ii), 324, 326, 326A, 450, 307 and 201 of the Indian Penal Code,1860.

(3.) According to the prosecution on 17/9/2022, the accused trespassed into the house of the victim, who is the wife of the accused, armed with a chopper and assaulted her, causing grievous injuries on her hands and fingers and thereby committed the offences alleged.