ANSIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 5th accused in crime no.2274/2018 of Sasthamcotta Police Station. Above case is registered the petitioner alleging offence punishable under Secs. 143, 147, 148, 341, 323, 324, 308 r/w Sec.149 of the IPC.

(3.) The prosecution case is that on 20.11.2018 at 23.55 hours, the accused formed into an unlawful assembly and assaulted the defacto complainant. The 1st accused wrongfully restrained and the other accused assaulted the defacto complainant with iron rod and nunchuck.