ANKITH INDRAPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the 1st accused in Crime No.54/2023 of Varantharapilly Police Station. The offences alleged are punishable under Ss. 452, 341, 323, 324, 354 and 435 read with 34 of the IPC.

(3.) The prosecution case in short is that on 21/1/2023 at 3.30 pm at Nandipulam Pottumchalpadam, the petitioner along with the 2nd accused abused the defacto complainant and the petitioner punched him on his forehead with stone and when he fell down, he was attacked with wooden stick. It is alleged that, on the same day at 6 pm, the petitioner along with the 2nd accused trespassed into the house of the defacto complainant and the 2nd accused assaulted the wife of the defacto complainant's friend with intention to outrage her modesty and destroyed the household articles and burnt the motorcycle kept there and thereby committed the offences.