GIREESHKUMAR K.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.821/2022 of Ettumanoor Police Station. The offences alleged against the petitioner are under Sec. 302 of the Indian Penal Code, 1860

(3.) The prosecution case is that, on 16/5/2022 petitioner had picked up a quarrel with his father and thereafter, due to the assault, the father collapsed, and subsequently succumbed to the injuries, thereby the petitioner committed the offence alleged against him.