SAVIO SEBASTIAN JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.3, 4 and 6 in Crime No.3118 of 2022 of Changanassery Police Station, Kottayam registered alleging commission of offences punishable under Ss. 143, 144, 147, 148, 294(b), 323, 324, 308 and 341 read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution allegation is that on 25/11/2022 at around 9.45 p.m. accused Nos.1 and 2 shouted and made quarrel in the 'Roll Bank Cafe', a coffee shop conducted by the defacto complainant and his friends and the defacto complainant questioned the same and on account of the same, accused Nos.1 and 2 attacked him and accused Nos.3 to 6 who came there also attacked the defacto complainant and his friends and abused them by calling obscene words. Thus the accused persons are alleged to have committed the aforesaid offences.