ATHUL RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is accused No.2 in Crime No.230 of 2022 of Sasthamcottah Police Station, Kollam District registered alleging commission of offences punishable under Ss. 143, 147, 323, 324, 325 and 308 read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution case is that on 15/2/2022 at 9.30 P.M due to the enmity towards the defacto complainant and his friend in connection with the elections held at D.B. College, Sasthamcotta, the 1st accused attempted to assault the defacto complainant with a free-wheel and he evaded the said attack. The 3rd and 4th accused assaulted the friend of defacto complainant named Jishnu Menon with a free-wheel causing injury on his head and forehead. It is further alleged that the 5th accused assaulted one Ananthu with his hands causing injury on the nasal bone.