VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are accused Nos.1 and 3 in Crime No.601 of 2023 of Pulikeezhu Police Station, Pathanamthitta District, alleging commission of offences under Ss. 143, 147, 148, 294(b), 452, 506(ii), 354, 354(1), 323, 324 and 308 r/w 149 of Indian Penal Code and Sec. 27 of Arms Act. The allegation against the petitioners is that they trespassed into the house of the de-facto complainant and attacked de-facto complainant and her son using weapons including a sword and a knife. The de-facto complainant and her son reportedly sustained injuries owing to the attack.

(3.) The learned counsel appearing for the petitioners would submit that the petitioners are absolutely innocent in the matter. It is submitted that the crime has been registered against petitioners owing to the animosity of the de-facto complainant and her son with the petitioners. It is submitted that the petitioners have been in custody from 11/8/2023. Since recovery has been effected, there is no need to continue the petitioners in custody. It is also submitted that the accused Nos.5 and 6 in the case have already been granted bail by this Court through order dtd. 24/8/2023 in Bail Application No.7240 of 2023.