SHAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are the accused in Crime No.482 of 2021 of Katoor Police Station, Thrissur District, alleging commission of offences under Ss. 450, 323, 326, 201, 342, 307 and 302 read with Sec. 34 of the Indian Penal Code.

(3.) The gist of the allegation against the petitioners, who are brothers, is that they, accompanied by their wifes, who are accused Nos.3 and 4, had gone to the house of the de-facto complainant armed with deadly weapons like iron rod and spade on account of enmity arising out of the alleged failure of the de-facto complainant to vacate the rented house of the 4th accused and failure to pay rent and the agreed advance amount. It is alleged that the 2nd accused had beaten the wife of the de-facto complainant and accused Nos.3 and 4 had dragged her to a room and locked her. It is alleged that when accused Nos.1 and 2 were arguing with the complainant's son Swaroop in the courtyard of the rented house, the de-facto complainant and his other son Sooraj came there in a car and the accused No.1 hit the complainant Sasidharan on his head with an iron rod. The 2nd accused had also beaten Sooraj on his head and other parts of the body with the spade. The 1st accused had also beaten Sooraj with the iron rod on his head and leg. The other son of the de-facto complainant, Swaroop, was also assaulted by the 1st and 2nd accused.