RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.540 of 2022 of Oachira Police Station, Kollam. The offences alleged against the petitioner are punishable under Ss. 447, 436 and 427 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 27/7/2022 the accused trespassed into the residence of the defacto complainant and set fire to a scooter bearing registration No. KL 23/T 2712 parked inside the property and thereby committed the offences alleged.