BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are the accused Nos.1, 2, 4 and 5 in Crime No.12 of 2021 of Kulathupuzha Police Station registered for the offences punishable under Sections 294(B), 323, 452 and 506 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 03.01.2021 at about 3.00 pm these petitioners along with the third accused have trespassed into the tea shop run by the defacto complainant and abused her and her husband by showering obscene words towards them. They were also manhandled by them and caused injuries. Thereby, they have committed the aforesaid offences.