SARATH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused Nos.1 to 3 in Crime No.549/2021 of Kareelakulangara Police Station, Alappuzha District registered alleging commission of offences under Sections 143, 147, 148, 323, 324, 506 and 308 r/w Section 149 of the Indian Penal Code.

(3.) The allegation against the petitioners is that they along with others formed themselves into an unlawful assembly and assaulted the de-facto complainant in front of his house. The de-facto complainant was allegedly attacked with a sword by the first accused and all the accused also threatened and intimidated the mother of the de-facto complainant and thereby committed the offence under the aforesaid provisions of law.