RAJESH JAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The Petitioner is the accused in Crime No.1911 of 2020 of Konni Police Station, Pathanamthitta District. The above case is registered against the petitioner alleging offences punishable under Sections 294(b) , 341 , 506(ii) , 447 , 326(B) and 308 of the Indian Penal Code (IPC).

(3.) The prosecution case is that the petitioner was in love affair with the de facto complainant. She is aged 22 years. Subsequently, their relationship strained. On 17.9.2020 at about 7.30 p.m, the petitioner trespassed into the courtyard of the house of the complainant carrying a bottle which contained petrol. He uttered abusive languages to the complainant and that was resulted in a wordy altercation between the petitioner and the family members of the de facto complainant. The petitioner attempted to commit culpable homicide and he thereby poured the petrol on the body of the complainant. Because of the intervention of the parents no causality happened. Hence it is alleged that the accused committed the offence.