RASHEED P.P. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Peringome Police Station Crime No.953 of 2015 is registered against the petitioners and other accused persons for offences punishable under Sections 143, 147, 148, 341, 323 and 308 read with Section 149 of the Indian Penal Code. They seek bail.

(3.) Prosecution case, in short, is that on 02.11.2015 at about 15.00 hours, the accused persons as members of an unlawful assembly armed with iron rod attacked the defacto complainant and caused injuries on face and other parts of the body.