ARSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Ziyad Rahman A.A. 1. The petitioner is the 1st accused in crime No.29/2023 of Ayiroor Police Station, which was registered for the offences punishable under Ss. 143, 147, 148, 149, 294(b), 452, 323, 506 and 427 of the Indian Penal Code.

(2.) The prosecution case is that on 7/1/2023 at 00.45 hours, the petitioner, along with the other accused persons, trespassed into the residence of the defacto complainant, abused her and her son and also assaulted them with weapons. The petitioner was arrested in connection with the investigation on 7/1/2023 and has been under judicial custody since then. This application is submitted in such circumstances seeking regular bail.

(3.) Sri. M.L. Suresh Kumar, the learned counsel appearing for the petitioner contends that the petitioner is innocent of all the allegations. According to him, there was a proposal for the marriage between the son of the defacto complainant and the daughter of the 3rd accused. Later, there arose some differences of opinion between the parties, and the accused went to the residence to settle the said matter, and the incident occurred during the said settlement talks. According to the petitioner, he only accompanied the 3rd accused to enable the parties to arrive at a settlement.