ATHUL P. BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused in Crime No.1678/2021 of Kanjirapally Police Station, Kottayam District and the offences alleged against the petitioners are under Ss. 143, 144, 147, 148, 149, 294(b), 341, 323 and 324 of the Indian Penal Code.

(2.) The allegation is that on 10/11/2020 at about 11.30 a.m. the petitioners formed into an unlawful assembly and intended to manhandle the de-facto complainant and other using an iron rod and thereby committed the aforesaid offences.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor as well as the learned counsel for respondents 2 to 9.