ALBIN A. @ ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 438 of Cr.P.C. for pre-arrest bail. The petitioners herein are A5 and A6 in Crime No.1074/2021 of Chavara Police Station, Kollam District, registered alleging commission of offences punishable under Ss. 143, 147, 148, 294(b), 324, 326 and r/w 149 IPC.

(2.) The prosecution case is that on 16.9.2021 at 11.30 p.m. all the accused-six in number formed themselves into an unlawful assembly in furtherance of their common object of assaulting and causing injury to the informant herein and on the said day caused grievous hurt to him and also abused him by calling obscene words. Hence, the accused are alleged to have committed the offences punishable under the above mentioned Sections.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.