SHIBIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.501/2022 of the Vallikunnam Police Station, Alappuzha, alleging offences punishable under Ss. 458, 323, 427 and 506 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 6/10/2022, at 12.00 a.m., petitioner along with other accused trespassed into the house of the defacto complainant and damaged the front door of the house and destroyed the window panes with dangerous weapons and assaulted the son of the defacto complainant with an intention to kill him and thereby committed the offences alleged.