PRASHOB V. M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code .

(2.) The petitioners are the accused in Crime No. 374 of 2023 of Hosdurg Police Station. The above case is registered against the petitioners and others alleging offences punishable under Ss. 143, 147, 148, 324, 307 r/w 149 IPC. The petitioners are accused Nos.2 and 3 in the above crime.

(3.) It is alleged that on 17/3/2023 at 6 pm, the accused who were 6 in numbers in prosecution of their common object formed themselves into an unlawful assembly armed with deadly weapons, voluntarily caused hurt to the defacto complainant by beating him with steel rod and helmet. It is also alleged that the accused used knife also. The defacto complainant sustained serious injuries. Hence, it is alleged that the accused committed the offences.