ANANDU PRABHA Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 21st day of May 2020 Petition for anticipatory bail under Section 438 of Cr.P.c.

(2.) The petitioner is the 2nd accused in Crime No.174/2020 of Nooranad Police Station for having allegedly committed the offences punishable under Sections 143, 147, 148, 294(b), 326, 341 and 323 read with Section 149 of I.P.C.

(3.) The prosecution case in brief is that due to previous enmity between the families of the 3rd accused and the defacto complainant, consequent to a civil dispute between them, the accused in this case as members of an unlawful assembly, committed riot, volunteering caused grievous hurt to the defacto complainant armed with deadly weapons and in furtherance of the common object of the unlawful assembly, this petitioner caused grievous hurt to the defacto complainant on his forehead with an iron bangle and attempted to commit culpable homicide not amounting to murder.