SREERAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure, seeking pre-arrest bail.

(2.) The petitioners are accused in Crime No 402/2023 of Sreekrishnapuram Police Station, Palakkad District, for having allegedly committed offences punishable under Ss. 447, 341, 323, 324 and 326 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that on 5/8/2023 at 19.30 hours the accused Nos.1 to 4 mentioned in the first information report committed trespass into the house compound of one Anoop, son of Venugopalan, at a place called Kadampazhipuram with an intent to Commit offence due to prior animosity, wrongfully restrained Anoop and Ist accused assaulted him by hand and also hit him with the ring on the Finger of the first accused. In the incident, Anoop suffered grievous hurt, a fracture on his mandible and also loosening of his teeth and thereby committed the aforesaid offence.