SHAMNAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.1588 of 2019 registered at the Pathanapuram Police Station under Sections 294(b), 324 and 308 of the IPC.

(3.) The victim is none other than the father of the applicant herein. It is alleged that on 14.9.2019 at 11 pm, the applicant inflicted a stab injury on the right side of the abdomen of his own father and caused injuries.