ROJI AUGUSTINE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are the accused in Crime No.956/2022 of Meenangadi Police Station, Wayanad, alleging offences punishable under Ss. 323, 354, 294(b) and 506 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 25/12/2022, when the defacto complainant parked her car in front of the house of the accused, they assaulted the defacto complainant and abused her and also threatened to kill her and thereby committed the offences alleged.