JIJU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused 1 to 4 in Crime No.1077 of 2020 of Chalakkudy Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 143 , 147 , 148 , 341 , 323 , 324 , 326 , 448 , 294(b) , 506 , 427 , 354 , 354 (B) r/w Section 149 of the IPC.

(3.) The prosecution case is that on 31.8.2020 at about 7.30 p.m., accused Nos. 1 to 9 formed themselves into an unlawful assembly armed with deadly weapons in prosecution of the common object to attack the defacto complainant, wrongly restrained while he was walking through the pathway at Kaithappilly and A1 had voluntarily caused hurt to him by beating with an iron rod. A2 to A5 had also attacked the defacto complainant by beating and kicking. Hence it is alleged that the accused committed the aforesaid offences.