VISHNU PRIYADARSAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the 4th accused in Crime No.1780/2019 of Vaikom Police Station, Kottayam District registered for the offences punishable under Sections 307, 447, 324 r/w 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 31.08.2019, this petitioner along with the other accused trespassed in to the residential house of the defacto complaint and while the defacto complainant was entering into the house from the road they attacked him with deadly weapons with the intention to cause his death and thereby committed the aforesaid offences.