HAREESH MULLOLI Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No. 270/2024 of the Malur Police Station, Kannur, which is registered against him for allegedly committing the offences punishable under Ss. 341, 323, 324, 307, 506(ii), and 294(b) of the Indian Penal Code (in short, 'IPC'). The petitioner was arrested and remanded to judicial custody on 3/6/2024.

(2.) The essence of the prosecution case is that: on 2/6/2024, at around 17.30 hours, the accused, out of his previous animosity towards the defacto complainant, wrongfully restrained him, caught hold of his neck, and stabbed him with a knife, and the defacto complainant suffered grievous injuries. Thus, the accused has committed the above offenses.

(3.) Heard; Sri. Reshma E., the learned counsel appearing for the petitioner and Sri. C.S. Hrithwik, the learned Special Public Prosecutor.