A V KUNHI RAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in Crime No.36/2007 of Ambalathara Police Station for offences punishable under sections 354, 452 and 509 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that the petitioner had criminally trespassed upon the house of the defacto complainant and with an intent to insult her and outrage her modesty, he caught hold of her hand and tried to take her to the bed room whereupon she shook herself off and poured acid on his face. The petitioner is stated to be undergoing treatment for the acid burns on his face.