MOHANAN KARUNAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are father and son and accused Nos.1 and 2 in Crime No.947/2006 originally registered for offences punishable under secs.323, 324 and 326 read with sec.34 I.P.C. and subsequently sec.326 has been substituted by sec.307 I.P.C., seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 19.12.2006 at about 7.15 p.m. during the course of which 2nd accused is alleged to have stabbed the de facto complainant with a kitchen knife several times resulting in his omentum protruding out through one of the injuries on the abdomen. It is stated that he was in the hospital from 19.12.2006 to 29.12.2006 in the Medical College Hospital, Thiruvananthapuram.