(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 filed by the 2nd accused in Crime No.48/2024 of Manimala Police Station, Kottayam registered under Ss. 452, 294(b), 506(ii), 308 read with Sec. 34 of IPC.
(2.) The prosecution allegation is that, on 16/1/2024 at about 2.00 pm, the 1st accused trespassed into the house of the defacto complainant, and demanded a glass and water for consuming liquor, and when she refused, the 1st accused abused her in filthy language, brandished a knife against her head, and the 2nd accused showered abuses on her, and criminally intimidated her. The petitioner (A2) was arrested on 16/1/2024, and he was remanded to judicial custody.
(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.