G RAJESH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.61/06 of Thenmala Police Station for offences punishable under sections 294(b), 341 and 308 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 14.3.2006 at 2.30 PM when the accused is alleged to have stabbed the de facto complainant on his chest with a knife. The weapon of offence has not been recovered so far.