RATHEESH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioners are the accused Nos.1 and 2 in Crime No.39/2022 of Malampuzha Police Station,Palakkad District alleging commission of offences under Ss. 143, 147, 148, 324, 506, 427 and 308 r/w. Sec. 34 of the Indian Penal Code and Sec. 3 r/w. Sec. 5 of the Kerala Prevention of Damages to Private Property and Pay of Compensation Act, 2019 (hereinafter referred to as the 'Act' for short).

(3.) The allegation against the petitioners is that on 6/2/2022 at about 11.30 a.m., the petitioners along with the others totally numbering 20 formed themselves into an unlawful assembly and criminally intimidated the de facto complainant and thrashed the de facto complainant with a stick and also hit him on his head with a beer bottle. It is also alleged that the petitioners along with the other accused had damaged the window glass of the house of the de faccto complainant by hurling stones.