NIJIL C.K Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the 2nd application for anticipatory bail filed under Sec. 438 of the Cr.P.C.

(2.) The petitioners are the accused Nos. 1, 3 to 5 in Crime No.801/2022 of Mayyil Police Station. The offences alleged are punishable under Ss. 143, 147, 148, 341, 323. 324 and 326 read with 149 of the IPC.

(3.) The prosecution case in short is that on 26/11/2022 at about 7 pm, the petitioners formed themselves into an unlawful assembly and in prosecution of their common object, due to previous enmity, caused hurt to the defacto complainant and his friend with iron rod and thereby committed the offence.