PRATHEESH KUMAR P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the accused in Crime No.618/2024 of the Fort Police Station, Thiruvananthapuram, registered against him for allegedly committing the offences punishable under Ss. 341, 323, 324 and 308 of the Indian Penal Code. The petitioner was arrested on 30/4/2024.

(2.) The gist of the prosecution case is that; on 28/4/2024, at around 17 hours, the accused had wrongfully restrained the de facto complainant, and thereafter, stabbed him on his left shoulder. It is only because the de facto complainant warded off the attack, he did not lose his life. However, he suffered serious injuries in the incident.Thus, the accused has committed the above offences.

(3.) Heard; Sri.Jibu P Thomas, learned counsel appearing for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.