SANEESH ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioners are the accused in Crime No.577/2021 of Melukavu police station, Kottayam district, alleging commission of offences under Sections 354, 451, 447 and 506 r/w. Section 34 of the Indian Penal Code.

(3.) The allegation against the petitioners is that they trespassed into the house of the de facto complainant and pushed the de facto complainant and intimidated her stating that the daughter of the de facto complainant had not repaid certain instalments of the car loan availed from the company in which the petitioners are working.