PRADEEP 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 2nd accused in Crime No.448/2022 of Thiruvalla Adoor Police Station alleging offences under Ss. 294(b), 323, 324, 506(ii), 450, 307 r/w.Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that due to previous animosity with the defacto complainant, on account of filling of a paddy land, petitioner, along with three others, in furtherance of their common intention attempted to commit murder by trespassing into the house of the defacto complainant and assaulted him and his wife, causing serious injuries and thereby committed the offences alleged.