SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is the 2nd accused in Crime No.167 of 2021 of Nedupuzha Police Station, Thrissur District registered alleging commission of offences punishable under Ss. 120B and 116 r/w Sec. 34 of IPC.

(3.) The prosecution case is that, accused No.1 is the wife of the defacto complainant on a day before 16/2/2021, accused No.1 along with accused Nos.2 and 3 entered into a criminal conspiracy in order to cut the hand and leg of the defacto complainant and to commit murder of the defacto complainant.