KOCHUKUTTAN P.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the sole accused in Crime No.30/2023 of Perumpetty Police Station. The offences alleged are punishable under Ss. 452, 324, 326, 341, 354, 506(ii) and 427 of IPC.

(3.) The prosecution case, in short, is that the applicant trespassed into the house of the de facto complainant, assaulted her with a stick, causing her fracture, criminally intimidated her and thereby committed the offence.