THOMAS B Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in Crime No.899 of 2022 of Vizhinjam Police Station, Thiruvananthapuram District registered alleging commission of offences punishable under Ss. 294(b), 452, 341 and 326 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 20/8/2022 at 19.30 hours the accused committed house trespass by entering into the house of the defacto complainant, 2nd accused pushed the defacto complainant to the ground and hit on his face, causing fracture of the cheek bone and dislocation of a tooth on the lower jaw and thus the accused have committed the aforesaid offences.