DINESHAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are accused Nos. 1 to 5 in Crime No. 390 of 2020 of Iritty Police Station registered for the offences punishable under Sections 143, 147, 148, 452, 341, 323, 324 and 427 r/w Section 149 of the Indian Penal Code.

(3.) The prosecution allegation is that the accused formed themselves into an unlawful assembly and trespassed into the residential house of the defacto complainant and assaulted his friend, who came there for a short visit and caused injuries to him and thereby committed the aforesaid offences.