(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.
(2.) Petitioners are accused Nos.2 and 3 in Crime No.180 of 2022 of Alathur Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sec. 143, 147, 148, 341, 323, 324, 506 (ii), 294(b), 326, 302 read with Sec. 149 of the Indian Penal Code.
(3.) The prosecution case is that on 2/3/2022 at 6.30 pm, due to previous vengeance, accused Nos.1 to 7 in prosecution of the common object of unlawful assembly armed with deadly weapons such as soda bottles and other weapons, with the intention to commit murder, wrongfully restrained the de-facto complainant 's brother Arunkumar and his friends namely Gokul Krishna, Krishnakumar, Krishnan, Santhosh and Vishnu. It is alleged that the accused voluntarily caused hurt to them by beating and kicking them. When Arunkumar fell down, accused No.1 uttered obscene words against him, voluntarily caused hurt to him by stabbing on his left chest using a dangerous weapon. It is alleged that accused Nos.2 and 3 threw soda bottles. Subsequently on 11/3/2022 at 4.30 pm, Arunkumar expired while undergoing treatment. Hence it is alleged that the accused committed offence.