DIJIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Sec. 439 of Code of Criminal Procedure.

(2.) Petitioner is the sole accused in Crime No.532 of 2022 of Kodakara Police Station, Thrissur. The offences alleged against the petitioner are punishable under Ss. 452, 427, 323, 294(b) and 506 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 30/7/2022 at about 8.30 p.m., the petitioner trespassed into the house of the defacto complainant and assaulted her due to his previous animosity with the son-in-law of the de facto complainant and thereby committed the offences alleged.