VISHNU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos. 3 to 6 in Crime No. 462/2020 of Vallikunnam Police Station. Above case is registered against the petitioners and others alleging offences punishable under Sections 326 and 307 read with 34 of IPC.

(3.) The prosecution case is that, because of the animosity regarding the publication of Facebook post in the website portal by the defacto complainant against conduct of community kitchen and welfare pension by the Government, the accused formed themselves into an unlawful assembly. The defacto complainant along with his friends travelled in a scooter through Tazhava Mukku Choonad Road. At that time, the 1st accused driven a scooter and the 2nd accused was travelling as a pillion rider attacked the defacto complainant. The allegation is that, the 1st accused inflicted cut injuries to the defacto complainant with a weapon like chopper on his neck.