(1.) This is an application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973.
(2.) Petitioners are the accused 1 to 6 in Crime No.404/2022 of Ayiroor Police Station, Thiruvananthapuram District. The offences alleged against the petitioners are under Sec. 143,147, 148, 149,446,447,452, 294(b), 506(i), 323, 324 and 354, of the Indian Penal Code, 1860.
(3.) The prosecution case is that on 29/5/2022 at 10 pm with intent to wreak vengeance against the husband of the defacto complainant, the accused trespassed into their house shouting obscene words and outraged the modesty of the defacto complainant by grabbing her breasts and when the husband of the victim tried to defend the attack, accused Nos.2 to 7 attacked him and kids with sticks and threatened that their family will be killed.