RAJENDRAN ALIAS MANIKUTTAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure. Petitioner is the first accused in Crime No. 181 of 2009 of Kazhakuttam Police station alleging commission of offence punishable under Section 308 read with Section 34 of the Indian Penal Code.

(2.) THE case of the prosecution is that on 4. 4. 2009 at about 14. 30 hours the accused persons including the petitioner were quarreling with one Santhosh and Kannan in connection with the dispute of the festival in a temple. While the injured interfered in the matter with a view of solve the dispute and in the course of that the petitioner stabbed the injured with a knife on his stomach and thereby committed the offence alleged against him.

(3.) IN connection with the crime he was arrested on 4. 4. 2009 and since then he has been in judicial custody.