NINOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused nos. 1 to 3 in Crime No.474/2014 of Kadakkavoor Police, Thiruvananthapuram District. Offences alleged are under sections 451, 323, 354 and 427 r/w 34 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE defacto complainant got herself impleaded as per Crl. M.A. 4800/2014. Mr. M.R. Sarin Panicker appears for the defacto complainant.

(3.) THE learned counsel for the defacto complainant has vehemently argued that it is a very serious attack mounted on her by the accused persons at about 8.00 pm on 28.4.2014. The accused are near relatives of the complainant. It is further submitted that a perusal of the scene mahazar would make it clear the act of vandalism done by the accused persons.