CHANDRABABU Vs. STATION HOUSE OFFICER

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.171/2019 of Poochakal Police Station for the offences punishable under Sections 341 , 324 , 307 and 506 of the IPC.

(3.) The prosecution case in brief is that on 19.2.2019 at about 9 a.m the petitioner who is the husband of the de facto complainant had criminally trespassed into the room annexed with the Clinical Lab run by the de facto complainant and had inflicted severe injuries on her neck with a knife with an intention to kill her and that the petitioner had attempted to cut her neck with a knife and when she obstructed, she had sustained injuries on her neck and both palms and thereby the petitioner committed the above offences.