AL AMEEN 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 accused in Crime No.2905 of 2020 of Balaramapuram Police Station, Thiruvananthapuram. The above case is registered against the petitioner and others alleging offences punishable under Sections 143, 147, 148, 294(b), 326, 447, 347 and 308 read with Section 149 of the Indian Penal Code.

(3.) The prosecution case is that the petitioner along with the other accused formed themselves into an unlawful assembly and with an intention to cause grievous hurt to the de facto complainant, trespassed into the house of the de facto complainant on 12.10.202 at about 7.00 a.m. with dangerous weapons like iron rod and punching block . It is further alleged that the accused abused the wife of the de facto complainant and intimidated her. Hearing the noise, the de facto complainant came there and at that time, the first accused assaulted the de facto complainant with an iron rod which was blocked by the de facto complainant and he sustained injury on the left side of the forehead. It is further alleged that the fourth accused assaulted the de facto complainant aiming on his head and the same was also blocked which caused fracture on the right wrist of the de facto complainant. While so, the second accused punched on the face of the de facto complainant causing loss of one tooth while the third accused caused injury to the face. Hence, it is alleged that the accused committed the offence.