JISHNU RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are arrayed as accused 1 to 4 in Crime No.2080 of 2021 of Kundara Police Station registered alleging commission of offences punishable under Ss. 143, 147, 148, 452, 294(b), 323, 324 and 326 read with Sec. 149 of the Indian Penal Code.

(3.) Prosecution case is that on account of the previous animosity, on 26/12/2021 at around 1.00 hours after committing criminal trespass into the place of dwelling of the injured person, petitioners by dint of wooden sticks attacked the defacto complainant and thereby the injured had suffered injuries including fracture on ribs. Thus the accused committed the above said offences.