MUHAMMED RAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.351 of 2021 of Balussery Police Station registered for the offences punishable under Sections 341, 323, 324, 447, 427 and 308 of the Indian Penal Code, this petitioner has filed this application under Section 438 of the Code of Criminal Procedure.

(2.) ***

(3.) The prosecution allegation is that the petitioner who is the son of defacto complainant's mother's sister on 7.5.2021 at about 3.00 p.m, had attacked the defacto complainant and her son and pelted stones towards them with the intention to cause injuries. Some how or other the defacto complainant could evade the same. Had it been otherwise it would have caused her death. He had also trespassed into the residential building and caused damages to the residential building as well the car parked in the courtyard causing loss to the tune of Rs. 75,000/-. Thus this petitioner has committed the aforesaid offences.