T SHANID Vs. STATE

JUDGEMENT

(1.) This is an application for bail u/s. 439 of the Code of Criminal Procedure. The petitioner is accused No. 1 in Crime No. 1191 of 2011 of Hosdurg Police Station, Kasaragod District.

(2.) The offence alleged against the petitioner is u/s. 436 read with S. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 19.10.2011 at about 3.30 A.M., the accused persons set fire to the Scorpio Car belonging to the brother of the defacto complainant. The car was parked in the car porch of the house of the defacto complainant.