RAZIK ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under section 438 of the Cr.P.C., 1973

(2.) The applicant herein is the 2nd accused in Crime No.1355 of 2018 registered at the Palarivattom Police Station under Sections 452, 323, 324, 385 and 506 r/w. Section 34 of the IPC.

(3.) According to the de facto complainant, on 15.09.2018, at 2.35 a.m., the 1st accused, who is a habitual offender, along with the applicant herein trespassed into the residential home of the de facto complainant and threatened him with weapons. It is further alleged that a sum of Rs. 5,00,000/- was demanded and when he refused to pay the amount, he was assaulted.