ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) Petitioner is the accused in Crime No.260 of 2019 of Koratty Police Station registered for the offences punishable under Sections 341, 324, 506 and 308 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 31.03.2019 at about 7pm, the accused wrongfully restrained the defacto complainant and voluntarily caused hurt to him with a knife and thereby the defacto complainant sustained injuries over his chest, right palm and neck. It is alleged that the accused further criminally inimidated him with fear of death and thereby attacked the defacto complainant with the intention to cause death.