VIJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are the accused in Crime No.1474/2013 of Ottapalam Police Station, Palakkad District. Offences alleged are under sections 143, 147, 148, 452, 427 and 506 (ii) r/w 149 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) IT is alleged that on 1.10.2013 at 3.00 pm the accused persons formed themselves into an unlawful assembly, committed rioting using deadly weapons and after making preparation, trespassed into the house of the complainant, caused damage to the household articles and threatened the complainant.

(3.) THE learned Public Prosecutor submits that damage to the tune of Rs.50,000/ - was caused by the criminal act of the petitioners.