SIRAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is the accused in Crime No.369/2022 of Harippad Police Station, Alappuzha District, alleging commission of offence punishable under Ss. 294(b), 384 and 323 of Indian Penal Code.

(3.) The prosecution allegation is that, the accused is the caretaker of Mundappalli Vishvadarshana charitable trust and the defacto complainant is an inmate of the same. On the intervening days between 6/5/2022 to 8/5/2022, the accused manhandled and abused the defacto complainant for his ATM pin number and then withdrawn cash from defacto complainants account without his permission.