RAJEESH K.K. 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 accused in Crime No.497/2022 of Maloor Police Station, Kannur District. The offences alleged against the petitioner are under Ss. 452, 341, 324, 294(b), 427, 436 and 307 of the Indian Penal Code. 1860.

(3.) According to the prosecution, on 12/10/2022 at 6.00 pm the accused tresspassed into the house of the defacto complainant, who is none other than his wife and hit her head with a stone and thereafter set fire to the household utensils causing loss to an amount of Rs.3,00,000.00to the defacto complainant and thereby committed the offences alleged.