JANARDHANAN A. Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This Bail Application is filed under Section 438 of Criminal Procedure Code.

(2.) The petitioners are A6, A1, A3 ,A5 and A4 respectively in Crime No.105 of 2019 of Bakal Police Station. The above case is registered against the petitioners and others alleging offence punishable under Sections 143 , 147 , 148 , 436 , 452 and 427 read with Section 149 of the Indian Penal Code.

(3.) The prosecution case is that, on 18.02.2019 at 8.p.m., accused in the above case formed themselves into an unlawful assembly armed with dangerous weapons committed rioting and in prosecution of the common object of the unlawful assembly trespassed into the house of the de facto complainant and set fire to the residential house and thereby caused damage to the tune of Rs.15 lakhs.