VIJESH.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) Application under Section 438 of the Code of Criminal Procedure.

(2.) Petitioners are accused 1 and 2 in Crime No.1023 of 2015 of Palakkad Kasaba Police Station registered for offences punishable under Sections 341, 324, 308 and 354 read with Section 34 of the Indian Penal Code. They seek pre -arrest bail.

(3.) Prosecution allegation, in short, is that in furtherance of common intention, the accused persons assaulted the defacto complainant with swords. They outraged the modesty of a lady who tried to meddle with the incident.