RAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos.1 to 3, in Crime No.880 of 2013 of the Kodumon Police Station for the offences punishable under Secs.323, 324 and 452 r/w Sec.34 of the Indian Penal Code, apprehend arrest and have filed this application.

(2.) IT is alleged that the de facto complainant questioned flashing of torch light on his face, petitioners trespassed into his house on 20.10.2013 at about 9p.m while he was taking food, he was called out and assaulted. The first petitioner is said to have used a stick and torch. The petitioners 2 and 3 slapped and kicked the de facto complainant.

(3.) LEARNED counsel requested for pre -arrest bail. 5. Having regard to the circumstances stated, request for pre -arrest bail cannot be allowed. Petitioners have to surrender before the Investigating Officer. Resultantly this application is disposed of as under: