FAROOKH ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the sole accused in Crime No.1497/2022 of Ernakulam Town North Police Station, Ernakulam, registered against him for allegedly committing the offences punishable under Ss. 324 and 307 of the Indian Penal Code. The petitioner was arrested on 25/3/2024.

(2.) The crux of the prosecution case is that: on 3/12/2022, at around 23.00 hours, the accused, out of his previous animosity towards the defacto complainant, because she withdrew from their relationship, trespassed into her house and cut her with a chopper, and she sustained serious injuries. Thus, the accused has committed the above offences.

(3.) Heard; Sri. Vinay Vijay Shanker, the learned counsel appearing for the petitioner and Sri. C.S. Hrithwik., the learned Public Prosecutor.