ARSHOM Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) Petitioner is the 2nd accused in Crime No.1768 of 2018 of Town North Police Station, Ernakulam registered alleging commission of offences punishable under Ss. 323, 324, 455, 308, 506 and 427 of the Indian Penal Code (in short, "IPC"). The investigation of the above case was handed over to the District Crime Branch on 10/6/2022 and offence punishable under Sec. 458 IPC was also added by the new investigating agency.

(3.) The prosecution allegation is that the petitioner along with the other accused trespassed into the rented residence of the defacto complainant at about 11.30 p.m. on 17/11/2018 with an intention to commit culpable homicide and attacked him with deadly weapons causing injuries and thus committed the abovesaid offences.