PRAVEEN VASUDEVA KURUP Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.1 in Crime No.921/2022 of Pandalam Police Station. The offences alleged are punishable under Ss. 447, 324, 326 read with 34 of IPC.

(3.) The prosecution case in short is that on 14/8/2022 at 10.30 pm, the petitioner along with the remaining accused, trespassed into the house of the defacto complainant and assaulted him.