RAVI.P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 of the Code of Criminal Procedure.

(2.) Petitioners are accused 1, 3 and 5 in Crime No.955 of 2015 of Peringome Police Station registered for offences punishable under Sections 143, 147, 148, 341, 323, 324 and 308 read with Section 149 of the Indian Penal Code and Section 128(i)(b) of the Kerala Panchayat Raj Act. They seek bail.

(3.) Petitioners were arrested on 12.11.2015 with the allegation that on 02.11.2015 at 14.55 hours, accused persons as members of an unlawful assembly wrongfully restrained the defacto complainant and caused hurt to him by beating with iron rods. It is alleged that the first accused used iron rod in the incident.