ISHAK Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitions are accused Nos.1 to 3 in Crime No.547/2022 of Chavakkad Police Station, Thrissur alleging commission of offence punishable under Sec. 143, 147, 148, 341, 324, 308 r/w 149 of Indian Penal Code.

(3.) The prosecution allegation is that, accused eight in number due to political enmity, unlawfully assembled in furtherance of their object on 15/6/2022, at 21.15 hours, on the NH-66 road north of Edakazhiyur Petrol pump and wrongfully restrained the brother of the defacto complainant and struck him with an Iron pipe on his head. The accused slapped the defacto complainant and hit him with a weapon just below of his right eye. Had the brother of defacto complainant not evaded the blow with Iron pipe to his head, it would have caused injury to his vital parts resulting in his death. Thus, the accused are alleged to have committed the aforesaid offence.