SAJEESH 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 1st accused in Crime No.838/2022 of Pavaratty Police Station, Thrissur District, alleging offences punishable under Ss. r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 2/10/2022, the accused in furtherance of their common intention trespassed into the house of the defacto 452, 427, 294(b) and 506(ii) complainant and after breaking the glasses of an autorikshaw, parked infront of the house, uttered obscene words and assaulted the defacto complainant with an iron pipe and thereby committed the offences alleged.