FRANCIS XAVIER 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.94/2023 of Thoppumpady Police Station. The offences alleged are punishable under Ss. 324, 326, 452, 427 of the Indian Penal Code.

(3.) The prosecution case, in short, is that on 18/1/2023 at 3.30 p.m., the applicant criminally trespassed into the residential house of the defacto complainant with an iron stick and assaulted her and her mother causing serious injuries and thereby committed the offences.