LEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the sole accused in Crime No.1 of 2021 of Marayoor Police Station, Idukki registered alleging commission of offences punishable under Ss. 324 and 307 of the Indian Penal Code.

(3.) The prosecution case is that the accused due to the previous enmity towards the victim, on 1/1/2021 at 6.00 hours, in front of the shed of one Mr.Ramachandran at Nakkupetty Kara in Kanthalloor Village stabbed him with a knife causing grievous injuries to him. Thus the petitioner has committed the aforesaid offences.