MAYOORNATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is submitted under Sec. 439 of the Cr.P.C. seeking regular bail.

(2.) The petitioner is accused in Crime No.263 of 2023 of Medical College Police Station. The offences alleged against the petitioner are under Ss. 324, 326, 328, 307 and 302 IPC.

(3.) The prosecution case is that, on 3/4/2023, due to previous animosity, the petitioner poisoned the chickpeas curry kept for the breakfast of the deceased by using certain chemicals purchased by him through online mode, and thereby committed the murder of the deceased, who is none other than the father of the petitioner and also caused injuries to his grandmother, stepmother and three employees in the house. The petitioner was arrested on 4/4/2023, and since then, he has been under judicial detention. This application for bail is submitted in such circumstances.