KURUVALAN SUKUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in Crime No.100/06 of Nileshwar Police Station for an offence punishable under section 436 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that pursuant to a quarrel between the petitioner and the son-in-law of the de facto complainant who is none other than the mother's younger sister of the petitioner, the petitioner set fire to the kitchen portion of the house of the de facto complainant causing a loss of Rs.50,000/= on 14.4.2006.