BIJU C.K. 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 sole accused in Crime No.493/2022 of Pettah Police Station, Thiruvananthapuram. The offences alleged against the petitioner are under Ss. 452,509,294(b),506,323,324,326 and Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioner and the husband of the defacto complainant were carrying on business as partners and in the meantime, due to a dispute, their business fell into troubled waters. Thereafter, the accused trespassed into the house of the defacto complainant on 19/6/2022 and assaulted her and inflicted serious injuries on the defacto complainant resulting in fracture of the vertebrae.