RESHNU RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in Crime No.556/2014 of Anchal Police Station, Kollam District. Offences alleged are under sections 452, 324, 354, 294(b) and 506(ii) of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE defacto complainant got herself impleaded as per Crl. M.A. 4813/2014. Mr.Manoj R. Nair appears for the defacto complainant.

(3.) IT is stated that the defacto complainant is staying alone with her daughter aged 14 years. Her husband is working abroad. The petitioner is occupying the near by apartment in the same flat. Therefore, the petitioner is expected to be more cautious and he must actually extend his helping hand to the complainant. On the other hand, he trespassed into her house with a wooden reaper, beat the complainant and caused injury to her and also tore her churidar, the learned counsel for the complainant submits.