BEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C. Applicants are accused 1 and 5 in Crime No. No.783/2020 of Shanthanpara Police Station for having allegedly committed an offence punishable under Sections 143 , 147 , 452 , 294(b) , 441 , 324 , 307 , 397 , 427 r/w Section 149 of IPC. Subsequently, an offence under Section 120B of IPC has also been incorporated.

(2.) The prosecution case, in brief, is that on 15.07.2020 at about 4 p.m., the applicants along with 50 other persons, some of them identified and some others identifiable, allegedly trespassed into the bungalow of Ms.GIE Plantations, hurled abuses and allegedly attacked the de facto complainant, attempted to murder him and also assaulted his helpers. They also committed mischief by causing damage to his property, including his vehicles, causing a loss worth Rupees thirty lakhs, and robbed him of his money. The applicants state that they are ladies and they do not have any serious criminal antecedents. They are willing to cooperate with the investigation and they may not be incarcerated in the prison any longer.

(3.) Heard the learned counsel appearing for the applicants Sri. M.Revikrishnan, the learned State Attorney Sri.K.V.Sohan and Sri.Vidyasagar, the learned counsel appearing for the de facto complainant, who has got himself impleaded in the bail application.