PURUSHOTAMAN Vs. STATE OF KERALA

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 accused in Crime No.1519/2023 of Thrikkakkara Police Station, Ernakulam District, for having committed offences punishable under Sec. 447, 324 and 308 of the Indian Penal Code.

(3.) The allegation against the petitioner is that on account of the enmity towards the defacto complainant, on 21/8/2023, the accused trespassed into the compound of apartment by name Vanchinad and attempted culpable homicide by stabbing the defacto complainant on the top of his right thigh and also on the chin and thereby committed the above offence.