RANJEESH P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused in Crime No.334 of 2023 of Cheemeni police station for having committed offences punishable under Ss. 448, 341, 323, 324, 326 r/w 34 of IPC.

(3.) The allegation against the petitioners is that on 23/7/2023 at about 16.40 hours, the accused, with their common intention, trespassed into the court yard of the house of the first informant, wrongfully restrained him, caught hold of his collar, beat him using a roof tile and thereby causing grievous injuries and inflicted stab injuries on his mother. Hence, the accused are alleged to have committed the offences mentioned above.