ALEX PASCAL 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.) Petitioners are the accused Nos.3, 7, 6 and 8 in Crime No.675/2022 of Melukavu Police Station, Kottayam District. The offences alleged against the petitioners are under Ss. 120B, 452, 436, 427, 506(i) 212 and Sec. 109 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, petitioners along with 4 others attacked the defacto complainant on 16/7/2022 and destroyed two vehicles causing damage of about Rs.2.00 lakhs and thereby committed the offences alleged.