AKHIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The Petitioner is arrayed as the Sole accused in Crime No. 304/2021 of Kattoor Police Station, alleging commission of offences punishable under Ss. 452, 307, 294(b) and 506 of the Indian Penal Code.

(3.) The prosecution case is that on 9/6/2021 at about 9.00 p.m., the applicant committed criminal trespass to the house of the brother of the complainant namely Valsan situated in Edakulam with an intention to commit his murder, abused him in filthy language, criminally intimidated him and stabbed him with a knife and thereby committed the abovesaid offences.