ANTAPPAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.1691/2023 of Chavara Police Station, Kollam, for having committed offences punishable under Ss. 341, 294(b), 324, 307 and 506 of the Indian Penal Code.

(3.) The prosecution case is that the accused No.1 to 3 nurtured enmity towards the de-facto complainant, and due to the same, they attacked her brother during the festivities at St.Sebastian Church, Neendakara at about 11.30 am on 8/10/2023 and inflicted stab wounds on the abdomen and area of the ribcage and thus attempted to murder him. According to the allegations, the accused no.2 and 3 wrongfully restrained the injured, facilitating the petitioner to attack. The accused thereby committed the above offences.