ABDUL MUTHALIB A. V. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is arrayed as the 2nd accused in Crime No. 878/2022 of Chandera Police Station, Kasargod District, alleging commission of offences punishable under Ss. 427, 506 and 308 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 4/10/2022 at around 20.45 pm, while the defacto complainant was travelling in his car, the petitioner herein and accused No.1 came on a motorcycle and thrown a stone piece on the car's glass and when the de-facto complainant came out of the car, the petitioner and accused No.1 thrown a stone at him. Due to the breaking of the glass of the car and window panes of the house, the defacto complainant claims to have sustained damages amounting to Rs.50,000.00 and thus the accused have committed the aforesaid offences.