SHAIJU V.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) The Petitioner is the accused in Crime No.12/2023 of Kalady Police Station. The offences alleged against the petitioner are under Sec. 326 and 302 of the Indian Penal Code (IPC).

(2.) The prosecution case is that, on 4/1/2023 at about 1.30 p.m., with the intention to commit murder, the petitioner stabbed the victim, who was none other than his wife, with a knife, on her left breast and thus committed the murder of her. The motive of the murder was alleged to be his suspicion about the chastity of the victim and also that she denied sexual intercourse with the petitioner on some occasions. The petitioner was arrested in connection with the investigation of the said case on 5/1/2023.

(3.) Even though the petitioner submitted an application for bail before the Sessions Court, the same was dismissed as per the order dtd. 24/4/2023. The investigation is already completed, and the final report was submitted on 31/3/2023. The matter is now pending as C.P.No.14/2023 before the Judicial First Class Magistrate Court-IV, Perumbavoor. This application for regular bail is submitted in such circumstances.