BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the sole accused in Crime No. 211 of 2024 of Chalakkudy Police Station, Thrissur, registered under Ss. 326A, 201, and 307 of IPC.

(2.) The prosecution allegation is that, on 18/2/2024 at about 11.30 pm the petitioner intending to commit murder of his wife, poured thinner on her body, and set fire causing serious burn injuries, which would have become fatal.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.