BHAGYALAKSHMI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail, filed by the 2nd accused in Crime No.36/2023 of Santhanpara Police Station, Idukki.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) The prosecution case is that, at 23.00 hrs on 16/1/2023, due to animosity towards the de facto complainant, accused Nos.1 to 5 formed into unlawful assembly with knowledge that they are all members of the said assembly, criminally trespassed upon the residence of the de facto complainant at Koonthappanatheri, Santhanpara and brutally assaulted the de facto complainant and thereby, they alleged to have committed offences punishable under Ss. 143, 144, 147, 148, 452, 323, 326, 294(b) r/w Sec. 149 of the Indian Penal Code.