REJU 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 petitioner is the 2nd accused in Crime No.24 of 2024 of Yerroor Police Station. The offence alleged is under Ss. 452, 294(b), 323, 324, 354 and 308 read with 34 of Indian Penal Code, 1860.

(3.) The prosecution allegation is that, at 6.10 PM on 7/1/2024, accused nos.1 and 3, in furtherance of their common intention, criminally trespassed into the residence of the defacto complainant. The petitioner/2nd accused tried to catch hold of the daughter of the defacto complainant. When the defacto complainant and her son intervened, petitioner attacked the defacto complainant with a sword and pushed her down. The petitioner inflicted injury on the left leg of defacto complainant's son with the sword.