AL.AMEEN A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure, 1973, filed by the 5th accused in Crime No.141 of 2024 of Eravipuram Police Station, Kollam, registered under Ss. 143, 147, 148, 294(b), 506, 323, 326 and 308 read with Sec. 149 of IPC.

(2.) The prosecution allegation is that, on 21/1/2024 at about 10.45 p.m, the petitioner along with four other accused persons reached the shop run by the brother of the defacto complainant, by name 'Fruits and Bakes', and asked for food. They were informed that food was over, and due to that enmity, the accused persons attacked the defacto complainant and his brother with an wooden log and sword causing grievous injuries. Further, they committed mischief to the tune of Rs.2.00 lakhs in the shop.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor.