VINOD KUMAR VIJAYAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the second accused in Crime No.25/07 of Aryankode Police Station for offences punishable under sections 452, 354, 506(ii) and 427 read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 5.30 p.m. on 4.2.07 the two accused persons criminally trespassed upon the house of the de facto complainant, a lady, and pushed her down from the cot on which she was lying and the second accused brandishing a knife threatened her that she would be done away with and the first accused smashed and thereby damaged the meter board installed in the house. The above offences were committed by the accused, who had gone there in search of the wife of the first accused as the accused, who were under the impression that the de facto complainant and the inmates of her house were hiding the wife of the first accused.