SHAFI P Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second Application for prearrest bail.

(2.) The petitioners accused Nos.1 and 2 in Crime No.233 of 2019 of Adhur Police Station registered for the offences punishable under Sections 341, 324 and 326 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 07.10.2019 at about 2.30 pm while the defacto complainant was riding his motor cycle along with his son, the petitioners along with other accused intercepted them and dragged him out of the vehicle and assaulted him and inflicted injuries including fracture and thereby committed the aforesaid offences.