SWATHI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 3 and 4 in Crime No. 2189/2021 of Vizhinjam Police Station, Thiruvananthapuram Rural District alleging commission of offences under Ss. 452, 294(b), 323, 324, 354 r/w. Sec. 34 of the Indian Penal Code.

(3.) The allegation against the petitioner is that they trespassed into the house of the de facto complainant together with the other accused and committed an offence punishable under Sec. 354 of the Indian Penal Code insofar as the de facto complainant is concerned and also attacked and injured, the son of the de facto complainant and her husband. It is also alleged that they used obscene words.