ANTONY M. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is the 1st accused in Crime No.466 of 2022 of Ernakulam Town North Police Station registered alleging commission of offences punishable under Ss. 341, 324, 447, 308 and 506 read with Sec. 34 of the Indian Penal Code.

(3.) Prosecution case is that on 3/4/2022 at about 10.00 p.m. the petitioner along with his friend Kiran wrongfully trespassed into the godown of Kolpurath Decorations and restrained the defacto complainant and threatened to kill him and attacked him with concrete block on his face and head. The defacto complainant is alleged to be a social worker and he alleged that he was taking part in the mediation talks in the family.