NIZAMUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.825/2022 of Cheranalloor Police Station, Ernakulam District. The offences alleged against the petitioner are under Ss. 294(b), 506, 308, 427, 436 and 448 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on account of an enmity with the defacto complainant, the accused tresspassed into the defacto complainant's shop and set it ablaze, after pouring petrol causing serious damage and thereby committed the offences alleged.