SUDHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the accused No.4 in Crime No.176 of 2023 of Puthukad Police Station. He along with other accused allegedly had committed the offences punishable under Ss. 143, 147, 148, 341, 324, 326, 427, 447 and 506 (ii) of the Indian Penal Code, 1860.

(3.) The prosecution case is as follows: At about 10.30. pm on 25/2/2023, the petitioner along with 5 others, due to their previous animosity towards the defacto complaint, after forming themselves into an unlawful assembly armed with deadly weapons committed criminal tresspass into the office of the festival committee at Chittissery Kavadi Sangam. At the committee room, the petitioners and his fellow accused restrained the defcto complainant and threatened him to kill. The 1st accused using an iron rod hit at his face and back causing injuries. While the 1st accused did so, the 2nd accused hit at his left knee. The other accused damaged the chairs in that office causing a loss of Rs.6,000.00. The injuries sustained by the defacto complainant in the incident were grevious in nature.