ANSHAD U. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) The petitioners are accused Nos. 1 to 5 in Crime No. 1007/2023 of Kalpetta Police Station, Wayanad District, for having allegedly committed offences punishable under Ss. 323, 324, 326, 308 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 28/8/2023 at about 12.15 hours, there occurred a heated exchange of words between the defacto complainant and accused persons in the parking area of Jaitha Theatre, Kalpetta in connection with the booking of tickets and out of that enmity the accused persons in furtherance of common intention attacked the defacto complainant and causes injury to him and thereby committed the offence.