SARATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 Cr.P.C.

(2.) The petitioner herein is the 2nd accused in Crime No.1901 of 2021 of Kunnamkulam police station. Aforesaid crime was registered against the petitioner for the offences punishable under Ss. 452, 341, 323, 324, 308, 427, 294(b) and 506 read with Section 34 IPC.

(3.) The prosecution case is that, the accused Nos.1 to 3 trespassed into the veranda of the house of the de facto complainant at 1.30 a.m on 02.11.2021 and assaulted him with a knife and attacked the wife of the defacto complainant. A car and scooter parked in the courtyard of the de facto complainant were also damaged. The petitioner was arrested on 03.11.2021 and since then he is under judicial custody.