SREEKUMAR@ AKKU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.1615/2022 of Kottarakkara Police Station, Kollam alleging offences under Ss. 450 and 436 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused due to previous enmity trespassed into the house of the defacto complainant and set ablaze the house and thereby committed the offences alleged.