JOHNY @ JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos.1 to 5 in Crime No. 88 of 2020 of Karukachal Police Station registered for the offences punishable under Sections 452 , 341 , 427 , 294(b) , 506(i) , 143 and 147 read with Section 149 of the Indian Penal Code.

(3.) The prosecution allegation is that on 26.1.2020 at 10.00 p.m these petitioners have formed themselves into an unlawful assembly, armed with deadly weapons trespassed into the residential house of the defacto complainant and assaulted him. Thereafter they have pelted stones towards his house and unleashed evidence. Thereby committed the aforesaid offences.