ANANDHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The prosecution allegation is that on 24.01.2021 at about 1.00 p.m, this petitioner had criminally trespassed into the residential house of the defacto complainant and showered obscene and abusive words towards her and attacked and caused injuries to her. When the son of the defacto complainant intervened to save her from the clutches of the petitioner, he hit on his nose resulting loosening of one lower incisor. The petitioner has used criminal force to outrage her modesty and he also attempted to disrobe her and there by committed the aforesaid offences.

(3.) The learned counsel for the petitioner submits that he has been falsely implicated in this case at the instigation of some person, who is on inimical terms with him. In fact, he is running a dairy farm near the residence of the defacto complainant and the defacto complainant and her son are creating all sorts of nuisance to him. Her son had even trespassed into the house of the petitioner and committed mischief and so immediately he preferred a complainant (Annexure A2) before the police but no action was taken by them, instead he has been falsely implicated in the case.