JOSE 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.871/2022 of Vandanmedu Police Station, Idukki, alleging offences punishable under Ss. 452, 294(b), 323, 324 and 308 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 25/12/2022 the accused trespassed into the house of the defacto complainant and after abusing her and her husband, he assaulted them by waiving a knife and also attempted to stab the defacto complainant and thereby committed the offences alleged.