AKASH DIXIT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. R. Menezes, learned Counsel for the applicant and Mr. S. G. Bhobe, learned Public Prosecutor for the respondents.

(2.) Applicant seeks, his enlargement on bail, in connection with the crime no. 248 of 2021(Sessions Case No. 35/2022) for the offence punishable under Sec. 307 of the IPC.

(3.) The facts of the case are that on 30/10/2021 some time prior to 16 hours at Flat No. G-4, B-Block, Ambika Apartments, accused attempted to kill his mother by assaulting her with screw driver causing serious injuries on the vital parts of her body and attempted to strangulate her with both hands.