ANEESH KUMAR @ BABUKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application For Regular Bail

(2.) On 26.11.2020, at about 4.30 PM, the applicant trespassed into the courtyard of the house of the defacto complainant, who is his father-in-law and hurled abuses at him and thereafter intimidated him and poured acid from a jerry can over his body, caused extensive burns and grievous hurt to him.

(3.) Heard the learned counsel appearing for the applicant and the learned Public Prosecutor. The applicant admittedly has no criminal antecedents. The investigation is over. And, I therefore, do not find any reason to further detain him.