MANSOOR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are accused Nos.1 and 3 in Crime No.512 of 2022 of the Tirur Police Station registered alleging offences punishable under Ss. 452, 341, 323, 324 and 308 read with Sec. 34 of the Indian Penal Code (in short, "IPC") and later altered into Ss. 143, 147, 148, 120(B) and 307 read with Sec. 149 IPC.

(3.) The prosecution allegation is that on 17/6/2022 at or about 3.30 am, the accused trespassed into the meat shop of the defacto complainant situated at Koluppalam, armed with deadly weapons with an intention to commit the offence against the defacto complainant and due to previous enmity, attacked the defacto complainant by beating him with hands after wrongfully restraining him and also beat him with iron pipe on his head and hand causing serious injuries and thus committed the offences referred above.