KUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 Cr.P.C by the persons 2 to 5 and 7 involved in Crime No.1367/2023 of Mananthavady Police Station. The offences alleged against the petitioners are under Ss. 143, 341, 323, 324, 506 and 308 r/w 149 of Indian Penal Code, 1860.

(2.) The Prosecution case is that on 28/10/2023 at about 5 P.M, the accused persons seven (7) in numbers due to previous enmity formed themselves into an unlawful assembly armed with dangerous weapons at Edappady, Vemom Amsom, wrongfully restrained the defacto complainant and beat him with hands, soda bottle and stones and thereby he sustained injuries.

(3.) According to the learned counsel for the accused persons, this is a false case foisted against them and also that they are innocent.