SUDARSANAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No. 296/2023 of Nooranad Police Station. The offences alleged against the petitioner are punishable under Ss. 452, 294(b), 506(ii), 324 and 307 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 31/3/2023, at 07.30 p.m, due to previous animosity towards the defacto complainant in not giving liquor to him, the petitioner attacked the defacto complainant with an intention to commit murder, after trespassing into the rented house of the defacto complainant. The assault was made, with a wooden stick and injuries were sustained on his left elbow. The petitioner was arrested on 1/4/2023 and since then, he has been under judicial detention. This application for regular bail is submitted in such circumstances.