SIRAJUL MUNEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail

(2.) Petitioner is the accused in Crime No.108/2023 of Perambra police station, alleging commission of offences under Ss. 451, 341, 294(b), 506, 354, 427 r/w.34 of the Indian Penal Code.

(3.) Allegation against the petitioner is that, on 15/2/2023, at 10.00 pm, the de facto complainant saw the petitioner and two other persons attempting to demolish her compound wall and when the de facto complainant objected to the same, the accused entered into her courtyard and threatened her and caught hold of her and caused disgrace to her and thereby, committed the offences alleged against them.