PRANAV Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 1st accused in Crime No.757 of 2021 of Kaipamangalam Police Station registered for the offences punishable under Ss. 452, 427 and 506 read with Sec. 34 of the Indian Penal Code and Sec. 3(1) of the PDPP Act.

(2.) He has been in custody since 27/9/2021.

(3.) The prosecution allegation is that on 26/9/2021 at about 21.15 hrs, this petitioner along with the 2nd accused, due to their enmity towards the uncle of the defacto complainant, trespassed into the residential house of the defacto complainant and threatened him with dire consequences. The uncle of the defacto complainant is attached to the police department. He has parked the motor cycle of the police department bearing registration No.KL-01-AG-8288 and another motor cycle owned by him bearing registration No.KL-48-A-6653 in the courtyard. The accused together have caused damages to the department vehicle to the tune of Rs.10,000.00 and also caused damages to the private vehicle of the uncle of the defacto complainant to the tune of Rs.10,000.00.