SUDHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail.

(2.) Petitioners are accused Nos.1 to 3 in Crime No.528 of 2022 of Varantharappilly Police Station, Thrissur registered alleging commission of offences punishable under Ss. 341, 294(b), 506, 323, 324 and 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 17/9/2022 at about 4.10 p.m. the petitioners requested the defacto complainant to come out from an auto stand at Palappilly, wrongfully restrained him, attacked him by stick and iron rod causing fracture to his hand. Thus the accused have committed the abovesaid offences.