JOHNY OMMEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.454 of 2022 of Chenganoor Police Station registered for the offences punishable under Ss. 308, 452, 341, 323, 509, 294(b), and 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that, due to the previous animosity towards the de facto complainant and her family, the accused trespassed into the house of the de facto complainant uttering obscene words and lifted the dress to show his nudity to the mother-in-law of the de facto complainant and after wrongfully restrained her, pushed her down and thereafter attacked the de facto complainant with a sickle aiming at her neck. Since the attack was warded off, it caused serious injuries only to her left hand thereby committing the offences alleged against him. Petitioner was arrested on 1/6/2022 and has been in custody since then.