SEBASTIAN LOPEZ Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.892/2021 of Ernaklulam North Police Station, which is registered under Sections 452, 308 IPC.

(3.) Prosecution case is that on 04.07.2021 at about 05.00 hours the petitioner criminally trespassed into the house of the defacto complainant and attempted to set her ablaze by dousing petrol on the body of the defacto complainant. She escaped by dodging from getting burnt. The reason for the assault is said to be his enmity with the victim who retracted from her love affair with the petitioner.