FREDIN BABU ALBERT Vs. STATE OF KERALA

JUDGEMENT

(1.) Bail application No.8108/2023 is filed under Sec. 439 of the Cr.P.C. by the petitioners, who are accused Nos.1 and 2 in crime No.2212/2023 of Ernakulam North police station, Ernakulam, for having committed the offences under Ss. 448, 506, 324, 307 read with 34 of the IPC. BA No.8736/2023 is filed by the petitioner, the 4th accused in the above said crime, registered for the same offences, seeking pre-arrest bail.

(2.) The prosecution allegation is that, on 10/9/2023 at about 8.20 p.m., the petitioners trespassed into the courtyard of the de facto complainant's house and attacked him with an iron rod and a helmet and thereby committed the aforesaid offences.

(3.) The learned counsel for the petitioners submitted that the petitioners in BA 8108/2023 were arrested on 13/9/2023 and have been remanded to judicial custody since then. The learned counsel further submitted that all the petitioners are innocent of the allegations and have not committed the offences as alleged.