AKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.270/2021 of Nagarur Police Station. The offences alleged against the petitioner are punishable under Sections 294(b), 506, 452 and 427 of IPC.

(3.) The prosecution case is that on 20.02.2021, at around 3 p.m., the petitioner trespassed into the residence of the de facto complainant and showered abuses on her and threatened her with fear of death by showing a chopper. The petitioner also committed mischief at the residence of the de facto complainant by causing damage to the tune of of Rs.10,000/- to the de facto complainant.