SHAFEEK SHARAFUDEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the accused in Crime No.41/2007 of Kollam West Police Station for offences punishable under Sections 324, 308 and 452 IPC, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 12.00 midnight on 26.2.2007, the accused armed with a sword criminally trespassed into the house of the defacto complainant after breaking open the door and assaulted the defacto complainant. The motive for the occurrence is the unfounded suspicion which he has entertained that the defacto complainant was the man behind the attack on his brother.