(1.) PETITIONERS are accused Nos. 1 to 6 in Crime No. 848 of 2013 of Koiprom Police Station who are alleged to have committed the offences punishable under Sections 143, 144, 147, 148, 149, 447, 324, 323, 341, 294(b), 354 and 427 of IPC.
(2.) THE allegation against the petitioners is that they and other 22 persons had trespassed into the courtyard of the defacto complainant and assaulted the defacto complainant, his wife and daughter.
(3.) THE learned Public Prosecutor opposed the petition and pointed out that investigation is at an infant stage.