ULLASKUMAR SETHUMADHAVAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is the accused in Crime No. 190 of 2009 of Chavara police Station.

(2.) THE offence alleged against the petitioner is under Section 366 of the Indian Penal Code. The petitioner was arrested on 2. 5. 2009. He is in judicial custody.

(3.) THE learned counsel for the petitioner submitted that the case is foisted against the petitioner and that there is no material to connect him with the offence. He also submitted that there is previous enmity between the defacto complainant and the petitioner which led to the initiation of the case against him.