SETHUNATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the accused in Crime No.63 of 2020 of Ramapuram Police Station registered for the offences punishable under Sections 447 and 436 of the Indian Penal Code.

(3.) The prosecution allegation is that on 17.01.2020 at about 11.30.p.m, due to the previous enmity of this petitioner towards the defacto complainant trespassed into the residential compound and set ablaze to the outhouse (pathayapura) of the defacto complainant and thereby committed the aforesaid offences.