ULLAS UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in Crime No.733/2023 of Kothamangalam Police Station which was registered for the offences punishable under Ss. 323, 324, 341, 427, 436 and 452 of IPC.

(2.) The prosecution case is that, on account of the animosity of not supplying meat to the petitioner by the defacto complainant, the petitioner trespassed into the residential accommodation provided by the defacto complainant to his employees on 16/5/2023 at about 8.00 p.m. and assaulted the employees of the defacto complainant, by using a reaper and a cooker kept in the room. The further allegation is that, the petitioner set fire to the dress used by the employees of the defacto complainant. The petitioner, surrendered before the investigating officer on 12/7/2023 and since then he has been under judicial detention. This application for regular bail is submitted in such circumstances.

(3.) Heard Sri.Latheesh Sebastian, learned counsel for the petitioner and Sri.C.S. Hrthwik, learned Public Prosecutor for the State.