MANOJ JOSEPH Vs. STATION HOUSE OFFICER

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.949/1635 of Ponkunnam Police Station, for having committed offences punishable under Ss. 324, 326, 302 and 435 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 15/8/2023, at about 3.00 p.m., at the residence of the petitioner, he had hacked one Cherian Sebastian @ Babu, using an old iron cycle pump resulting in injuries to his legs and consequently, he was admitted to the hospital and that, while undergoing treatment he had succumbed due to the gravity of the injuries inflicted by the petitioner. In addition that, the petitioner had set ablaze the motorcycle of Cherian Sebastian, causing loss to the rune of Rs.40,000.00 and thereby committed the above offence.