SAJAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.238/2022 of Venmani Police Station. The offences alleged against the petitioner are under Ss. 143, 146, 148, 447, 323, 326, 506 r/w Sec. 149 of the Indian Penal Code, 1860.

(3.) The prosecution allegation is that, because of the animosity against the defacto complainant, the accused 1 to 6 formed themselves into an unlawful assembly and the 1st accused attacked the defacto complainant with an iron rod causing fracture of the facial bone, while the 2nd accused threatened the defacto complainant 's wife with a sword and assaulted both of them, while the remaining accused beat the defacto complainant with hands and thereby committed the offences alleged against them.