RON MATHEW 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 4th accused in Crime No.675/2022 of the Melukavu Police Station, alleging offences punishable under Ss. 120B, 4525, 436, 427, 506(i), 212 r/w 34 of Indian penal Code, 1860.

(3.) According to the prosecution, on 16/7/2022, the accused damaged the window panes of the house of the defacto complainant and set fire to a motor cycle as well as a car, and thereby committed the offences alleged against him.