ARUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No.628/2022 of Pozhiyooor Police Station. The offences alleged against the petitioner are under Ss. 143, 147, 148, 149, 452, 294(b), 323, 324, 354A, 308, 506 and sec. 427 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 26/4/2022, due to previous enmity with the defacto complainant's friend, petitioner and other accused, trespassed into the house of one Nizam and abused him and when the defacto complainant and the said Nizam tried to escape, accused 2 and 3 along with the 1st accused attacked the defacto complainant with an iron rod on his leg, while accused 3 and 4 kicked on the chest and abdomen of the defacto complainant and the 4th accused outraged the modesty of the sister of the aforementioned Nizam and all the accused together caused mischief and thereby committed the offences alleged against them