UMESHAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners are accused Nos.1 to 3 in Crime No.103 of 2024 of Hosdurg Police Station, Kasaragod for having allegedly committed the offences punishable under Ss. 354, 452, 341, 323, 324 and 506(i) r/w. Sec. 34 of IPC.

(3.) The prosecution allegation is that, on 23/1/2024 at 8.45 p.m., due to previous enmity towards the defacto complainant, the accused persons trespassed into her residential house, and the 3rd petitioner, caught hold of her neck and pushed her aside, and also dragged her mother, who tried to intervene, and hit her using a bangle like object. The 1st petitioner hit her father using a knife inflicting him injuries. The 2nd petitioner threatened to kill her and her parents. Thereby the accused had committed the aforesaid offences.