SABU 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 accused in Crime No.190/2023 of North Paravoor Police Station. The offences alleged are punishable under Ss. 452 and 354 of IPC.

(3.) The prosecution case, in short, is that on 22/2/2023 at 12.oo a.m., the applicant trespassed into the house of the victim, caught hold of her while she was sleeping in her bedroom and thereby committed the above said offences.