SHANAVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 3rd day of March 2021 Applications for regular bail under Section 439 Cr.PC.

(2.) The applicant in BA No.1541/2021 is the second accused, while the applicant in BA No.1591/2021 is the fourth accused in Crime No.2632/2020 of Vattappara Police Station, Thiruvananthapuram for having allegedly committed offences punishable under Sections 323, 324, 326, 341, 427, 506(I) and 307 read with Section 34 IPC.

(3.) The prosecution case, in brief, is that due to previous enmity towards the de facto complainant and his father on 21.12.2020 at about 9 p.m., while the de facto complainant and his father were travelling on a motorcycle, the applicants and the other accused, totalling seven in number, in furtherance of common intention wrongfully restrained the de facto complainant's motorcycle. Thereafter, they were BA 1541 and 1591/2021 assaulted by means of dangerous weapons like iron rods and grievous hurt was caused to the de facto complainant by causing a fracture to his right hand. That apart, they were also intimidated and mischief was committed by causing damage to the motorcycle and the de facto complainant also lost Rs.45,000/- in the milieu that had followed.