ABHUTHAHIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) These petitioners are the accused Nos.1 to 3 in Crime No. 63 of 2021 of Tirur Police Station registered for the offences punishable under Sections 323, 341 and 354 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 22.01.2021 at about 07.00 pm the defacto complainant and her family members were traveling in a car through a public road. The petitioners 1 and 2 were also riding their motor cycle through the same route and due to some minor issue the petitioners have wrongfully restrained the defacto complainant, her husband, brother-in-law and son and manhandled them.