MOHAMMED KAUSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioners are accused Nos.1 and 2 in Crime No.357 of 2021 of Kumbla Police Station, Kasaragode for having allegedly committed the offences punishable under Ss. 143, 147, 148, 341, 323, 324 and 326 read with Sec. 149 of the Indian Penal Code, 1860. It is submitted by the learned Public Prosecutor that the offences were changed to Ss. 341, 323, 324 and 326 read with Sec. 34 of the I.P.C. and the petitioners alone are the accused now.

(3.) The allegations are that the petitioners in furtherance of their common intention, attacked and inflicted injuries to the de facto complainant. In the incident, the de facto complainant sustained fracture of ribs, besides other injuries.