NOYAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No. 137 of 2022 of Ramamangalam Police Station, Ernakulam District, alleging commission of offences punishable under Ss. 452, 436 and 427 of the Indian Penal Code.

(3.) The allegation against the petitioner is that the petitioner trespassed into the house of the de facto complainant and set on fire a motorbike bearing Reg.No.KL-17J-4767 and destroyed the windows of a car bearing Reg.No.KL-17Q-7037, and thereby, he committed the offences under the aforesaid provisions of law.