NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The applications are filed under Sec. 438 of the Code of Criminal Procedure, 1973 (in short, 'Code'), for orders of pre-arrest bail.

(2.) The petitioners are the accused 2 and 3 in Crime No.240/2024 of the Thrikkunnapuzha Police Station, Alappuzha, registered against the accused (three in number), for allegedly committing the offences punishable under Ss. 143, 144, 146, 147, 148, 341, 323, 294(b), 325 and 308 read with Sec. 149 of the Indian Penal Code.

(3.) The gist of the prosecution case is that: on 31/3/2024, the accused went to attend a marriage function in an auditorium at Kumbalam. During the course of the function, the father of the bride switched off a fan which agitated the accused. While the de facto complainant tried to intervene in the matter, the second accused abused him and inflicted injuries on him with the intention to cause his death. Thus, the accused have committed the above offences.