STATE OF KERALA Vs. MAHESH
LAWS(SC)-2021-3-79
SUPREME COURT OF INDIA
Decided on
March 19,2021
STATE OF KERALA
Appellant
VERSUS
MAHESH
Respondents
Referred Judgements :-
P. CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]JAGDISH VS. HARENDRAJIT SINGH [REFERRED TO]
DOLAT RAM VS. STATE OF HARYANA [REFERRED TO]
RAM GOVIND UPADHYAY VS. SUDARSHAN SINGH [REFERRED TO]
PRASANTA KUMAR SARKAR VS. ASHIS CHATTERJEE [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
MAULANA MOHD AMIR RASHADI VS. STATE OF U P [REFERRED TO]
NEERU YADAV VS. STATE OF U.P. [REFERRED TO]
MAHIPAL VS. RAJESH KUMAR @ POLIA [REFERRED TO]
PRABHAKAR TEWARI VS. STATE OF U.P. [REFERRED TO]
JUDGEMENT
INDIRA BANERJEE,J. -
(1.)Leave granted.
(2.)This Appeal filed by the State of Kerala is against an order dated 21st December 2020 passed by the High Court of Kerala granting bail to the Respondent, accused of a heinous and shocking murder of a lady doctor aged about 30 years.
(3.)It is the case of the Prosecution that on 28th September 2020 at about 3.30 p.m., the Respondent Accused stabbed the victim, with a knife, inside a multispeciality dental clinic, run by the victim at Kuttanellur. The victim succumbed to her injuries at Jubilee Mission Hospital on 4th October, 2020.
(2.)This Appeal filed by the State of Kerala is against an order dated 21st December 2020 passed by the High Court of Kerala granting bail to the Respondent, accused of a heinous and shocking murder of a lady doctor aged about 30 years.
(3.)It is the case of the Prosecution that on 28th September 2020 at about 3.30 p.m., the Respondent Accused stabbed the victim, with a knife, inside a multispeciality dental clinic, run by the victim at Kuttanellur. The victim succumbed to her injuries at Jubilee Mission Hospital on 4th October, 2020.
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