RAJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1351 of 2023 of Kadakkal Police Station, Kollam District, for having committed offences punishable under Ss. 307, 324, 341 and 506(ii) of the Indian Penal Code.

(3.) The allegation against the petitioner is that on 26/8/2023 at about 18:00 hours at Kattadimoodu, on account of some enmity, the accused wrongfully restrained the husband of the defacto complainant and criminally intimidated him by threatening to kill him. Thereafter, the accused voluntarily caused hurt to the husband of the defacto complainant with a knife with the intention to kill him, and he sustained severe injuries on his stomach. Thereby, the accused had committed the aforesaid offences.