RINTU ALIAS RINTU RAJAN Vs. STATION HOUSE OFFICER

JUDGEMENT

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

(2.) The petitioners are the accused in Crime No. 846 of 2019 of Aranmula Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 144 , 147 , 341 , 294(b) , 324 , 326 r/w. Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that on 14.6.2019, there was a football match between two teams in which the petitioners were the members of one team and the defacto complainant was a member of opposite team. In the match, the team of the defacto complainant was defeated. In connection with that football match, according to the prosecution, the petitioners attacked the defacto complainant and the B.A. NO.2169 OF 2020 3 defacto complainant sustained a fracture.