ABDUL NAZER Vs. STATE OF KCERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the accused in Crime No. 13 of 2020 of Pandikkad Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 341 , 506 and 308 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, the defacto complainant and accused are not in good terms in connection with the possession of a room in Pandikkad bus stand building. Civil cases were pending and accused was ordered to vacate possession of said room and officials of the court went to the place on 6.1.2020, in the morning and while the eviction process was going on, accused due to the aforesaid enmity wrongfully restrained him, criminally intimidated and threatened him to death and also with intent to commit culpable homicide took petrol concealed in the bottle and sprinkled on the defacto complainant and because of the timely respond defacto complainant escaped unhurt, thereby accused alleged to have committed aforesaid offences.