SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos.1 and 2 in crime No.908/2021 of Edathala Police Station, which is registered under Sections 447, 341, 323, 324, 294(b), 326 r/w. 34 IPC.

(2.) It is alleged that on 20.08.2021 at about 12.15 p.m, out of previous enmity, accused persons criminally trespassed into the courtyard of the defacto complainant's house at Ambedhkar Colony at Edathala and uttered obscene words against the defacto complainant's son and 1st accused hit with an iron rod resulting him to fell down and thereafter petitioners dragged him through the ground. When the defacto complainant tried to intervene, the 1st accused hit on the defacto complainant's right wrist resulting her to fell down. When defacto complainant's granddaughter intervened, 2nd accused wrongfully restrained her and 1st accused hit on her cheek causing her to fell down. The defacto complainant, her son and granddaughter had sustained injuries. Thereby, the accused committed the offences aforementioned.

(3.) The petitioners were arrested on 24.08.2021. According to the learned counsel for the petitioners, taking into account the period of confinement already undergone by them, bail has to be granted.