SHANU AND ANEESH @ HANEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused Nos. 1 and 2 in Crime No. 333 of 2013 of Valiathura Police Station who are alleged to have committed the offences punishable under Sections 143, 147, 148, 149, 294(b), 323, 324 and 326 of IPC and Section 27 of Arms Act. The incident which gave rise to the crime is said to have occurred on 15.03.2013 at 23 hours when the son of the defacto complainant was attacked by petitioners and others causing severe injuries to him.

(2.) The petitioners would say that they are totally innocent and have been falsely implicated with ulterior motive. According to them, their father was attacked in the incident as could be seen from Annexure B. In order to escape from the consequence there of, this case has been falsely foisted on them. Claiming that they have not done any act which constitute an offence, they seek pre-arrest bail.

(3.) The learned Public Prosecutor on instructions submits that apart from the Sections made mention of in the petition, Section 307 has also been subsequently added taking note of the act committed by the petitioners. The learned Public Prosecutor pointed out that the acts committed by the petitioners are of serious nature and the investigation is at an infant stage.