SABU 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.549/2022 of Chengannoor Police Station. The offence alleged against the petitioner is under Sec. 308 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 21/6/2022, at about 9.00 pm, the accused, who is the step father of the victim, poured kerosine over her body in an attempt to set her ablaze due to an animosity since she refused to succumb to his sexual demands and thereby committed the offences alleged.