SURENDRAN KESAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioner, who is the accused in Crime No.48/07 of Eroor Police Station for offences punishable under Secs.452, 354, 324 and 308 I.P.C., seeks his enlargement on bail. The occurrence took place on 22.2.07 and the petitioner was arrested on the next day.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 7.30 p.m. on 22.2.07 the accused trespassed into the house of the de facto complainant with a sword and caught hold of the wife of the de facto complainant and outraged her modesty and when the de facto complainant and his father intervened, the accused attacked them also and inflicted cut injuries on them also with the sword.