HADI NAIZAM Vs. XX

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.2 in Crime No.404/2022 of Pozhiyoor Police Station. The offences alleged are under Ss. 452, 294(b), 341, 324, 323 and 506(ii) read with Sec. 34 of the IPC.

(3.) The prosecution case in short is that, on 23/4/2022 at about 10.45 pm., the petitioner along with the 1st accused trespassed into the house of the de facto complainant, assaulted him with a helmet and criminally intimidated and thereby committed the offences.