P.K. SALAM 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.424/2024 of the Thaliparamba Police Station, Kannur, registered against him for allegedly committing the offences punishable under Ss. 452, 324, 326, 506 and 308 of the Indian Penal Code, 1860(in short, 'IPC'). The petitioner was arrested on 2/5/2024.

(2.) The essence of the prosecution case is that: on 26/4/2024, at around 23.40 hours, the accused, due to a dispute with the de-facto complainant, brandished a knife against the neck of the de facto complainant. It is only because the de facto complainant warded off the attack, he did not lose his life. However, he suffered a grievous injury on his hand. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Satheesh V.A., the learned counsel appearing for the petitioner and Smt.Seetha S., the learned Senior Public Prosecutor.