SAJU @ SHAJI Vs. STATEOF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner on 17.3.2016 at 11.30 a.m is said to have inflicted serious injuries with a chopper upon his wife, Thara. Based on the statement furnished by his wife, crime was registered u/s 294(b), 506(ii) and 308 of the IPC.

(3.) I have heard the rival submissions.