LAWS(KER)-2018-11-449

ANANTHU Vs. STATE OF KERALA

Decided On November 09, 2018
Ananthu Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Crimial P.C.

(2.) The applicants herein are the accused Nos.1 to 3 in Crime No.1105/2018 registered at the Pulikeezhu Police Station under Sections 452, 323, 324, 354 r/w 34 IPC.

(3.) On 26.9.2018 at 6.45 P.M., the applicants trespassed into the house of the de facto complainant and they are alleged to have attacked the de facto complainant and her husband.