SANJAY ORAON Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.1234/2019 of the Ambalamedu Police Station, Ernakulam, registered against him for allegedly committing the offence under Sec. 302 of the Indian Penal Code, has filed the application under Sec. 439 of the Code of Criminal Procedure (in short, 'Code'). He is in judicial custody since 23/10/2019.

(2.) The summary of the prosecution case is that, on 21/10/2019 at around 10.40 p.m., the accused, who hails from the State of West Bengal, fatally stabbed Ajay Uravo (deceased), a fellow native at house No.XIV/304 A in Kunnathunadu Grama Panchayat and, thus, committed the offence of murder.

(3.) Heard; Smt. Fathima Sulfath B., the learned counsel appearing for the petitioner and Sri. Suresh C.K., the learned Senior Public Prosecutor.