SANAL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are accused Nos. 1, 3 and 4 in Crime No.969/2023 of Kundara Police Station, Kollam District, alleging offences punishable under Ss. 294(b), 323, 341, 324 and 326 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused formed themselves into an unlawful assembly and chased the defacto complainant on 20/5/2023, and thereafter, restrained him and assaulted the defacto complainant with an iron rod and he sustained fracture on his right toe and the accused thereby committed the offences alleged.