RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for regular bail filed under Section 439 of the Code of the Criminal Procedure. The petitioner is the accused in crime No. 485/2009 of North Paravur Police Station registered for commission of offence punishable under Section 308 of the Indian Penal Code.

(2.) THE allegation is that on 30. 03. 2009 at about 3 p. m. he caused injury to his father by stabbing him with a knife on his stomach pursuant to a dispute regarding the partition of their property. In connection with the crime, the petitioner was arrested on 01. 04. 2009 and he was produced before the magistrate court having jurisdiction and since then, he has been in judicial custody.

(3.) I have heard the learned Public Prosecutor.