ADHARSH JAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Sec. 438 of Criminal Procedure Code (Cr.P.C.)

(2.) Petitioners are accused in Crime No.289 of 2023 of Parippally Police Station, Kollam. The above case is registered against the petitioners and others alleging offences punishable under Ss. 143, 147, 148, 294(b), 341, 332, 353 and 506 r/w Sec. 149 IPC. The offences under Sec. 27(1) of the Arms Act and Sec. 117(e) of the K.P.Act is also alleged.

(3.) The prosecution case is that on 6/3/2023, the defacto complainant, a Sub Inspector of Police attached to the Parippally Police Station while doing duty along with another CPO, found the Accused Nos.1 to 5 in a car parked carelessly on the center of the road. When the accused were asked to remove the vehicle from the spot, the third accused caused injuries to the ring finger and middle finger of the defacto complainant using a key. It is also alleged that accused Nos. 1 to 3 flashed a sword stick against the defacto complainant, pushed them and assaulted them and thereby obstructed their official duty. Hence it is alleged that the accused committed the offences.