MANUMOHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

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

(2.) The applicant herein is the accused in Crime No.2284 of 2019 registered at the Kovalam Police Station under Sections 324 , 307 and 302 of the IPC.

(3.) On 26.09.2019, at about 7.30 pm, while one Suraj and his friend Vineesh Chandran were sitting on a scooter at Aakulam Junction, the applicant approached them and owing to some previous enmity, pulled out a dagger and inflicted multiple stab injuries on Suraj. When Vineesh Chandran intervened, he was also inflicted with stab injuries. Both the injured were rushed to the Medical College Hospital, Thiruvananthapuram. Suraj succumbed to the injuries on the same day at about 11.50 p.m., Vineesh Chandran had to undergo emergency surgery and is still battling for his life. Saburaj, a near relative of Suraj, approached the police and gave F.I. Statement based on which, Crime No.2284 of 2019 was registered at about 10.25 p.m. for offence under Sections 324 and 307 of the IPC. Later, Section 302 of the IPC was incorporated.