AHAMED PALANCHALIL 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 in Crime No.664 of 2020 of Nadapuram Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 148 , 452 , 294(b) , 506 , 341 , 323 r/w Section 149 of the IPC.

(3.) The prosecution case is that on 23.9.2020 at about 1.30 a.m., all the accused found themselves into an unlawful assembly with a common object to inflict injuries to the defacto complainant. In furtherance of the common object of the unlawful assembly all the 5 accused along with 35 identifiable persons trespassed into the residence of the defacto complainant by name Olippil in Mudavantheri. It is alleged that the the first accused pushed the defacto complainant by catching his neck and seated on a sofa forcibly. It is also alleged that the accused threatened to kill him and abused with obscene words. The fourth accused with a knife threatened the grand daughter of the defacto complainant.