RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of the Criminal Procedure seeking regular bail.

(2.) The petitioner is the 1st accused in Crime No.636 of 2023 of Ottappalam Police Station, which was registered for the offences punishable under Ss. 341, 323, 324, 307, 294(b) r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 25/6/2023 at about 6.30 PM, the accused, due to previous enmity towards the de facto complainant, wrongfully restrained the car driven by the him and the petitioner/1st accused caught hold of the shirt, dragged him out of the car, slapped and stabbed him with a knife on the buttocks. Crime was registered in such circumstances and as part of the investigation, the petitioner was arrested on 6/7/2023. Since then, he has been under judicial detention. This application for regular bail is submitted in such circumstances. Even though the petitioner earlier approached this Court by filing an application for bail, same was dismissed as per Annexure-A order.