JUSTINE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.71/07 of Peerumedu Police Station for offences punishable under sections 452 and 324 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 8.45 p.m. on 3.3.07 the petitioner, who is a physically handicapped person, allegedly stabbed the defacto complainant, a lady, on her thigh for allegedly spreading news about the illicit relationship which the petitioner is said to have been with one Indira.