SOBICHEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioners are accused Nos.1, 4 and 5 in Crime No.27/2020 of Vakathanam Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 148 , 447 , 427 , 294(b) , 323 , 324 , 308 and 506(ii) r/w 149 IPC .

(3.) The prosecution case is that on 16.1.2020, the accused persons, five in number, formed themselves into an unlawful assembly and trespassed into the house of the defacto complainant at about 3.30 pm and abused him and assaulted him. The allegation is that the 2nd accused stabbed the defacto complainant. The third accused assaulted the defacto complainant on his head, by using a helmet. The 4th accused attacked the defacto complainant's brother's son and pushed him down. It is also alleged that the petitioners committed mischief and the defacto complainant sustained a loss to the tune of Rs.10,000/-.