(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.) Petitioner is the 5th accused in Crime No.675/2022 of Melukkavu Police, Kottayam District. The offences alleged against the petitioner are under Ss. 120B, 452, 436, 427, 506(i), 212 and Sec. 109 r/w Sec. 34 of the Indian Penal Code. 1860.
(3.) According to the prosecution, on 16/7/2022 at 12.30 am, the 5th accused along with other accused tresspassed into the house of the defacto complainant and destroyed the car and a motor cycle parked in the compound, causing huge loss to the defacto complainant and the accused committed the offences.