PARTHASARATHY R. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.10/2022 of Kuzhalmannam police station, Palakkad district, which was originally registered alleging commission of offences under Ss. 448, 341, 323 and 294(b) of the Indian Penal Code (IPC). Following the death of the husband of the de facto complainant, the commission of an offence punishable under Sec. 304 IPC is also alleged.

(3.) Allegation against the petitioner is that on 30/12/2021, at about 09.00 pm, the petitioner trespassed into the property of the de facto complainant, uttered obscene words and attacked the de facto complainant 's husband with his hands. In the scuffle, the de facto complainant 's husband fell down, causing an injury to his forehead. The enmity between the two allegedly arose on account of the fact that the de facto complainant 's husband had uttered obscene words to the mother of the petitioner earlier on the same day.