JISHNU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 1 to 5 in Crime No.1273/2024 of Changaramkulam Police Station, Malappuram District. The offences alleged against the petitioners are under Ss. 115(2), 126(2), 118(1), 190, 191, 191(2) and 189(2) of the Bharatiya Nyaya Sanhita. The case is now pending as C.C.No.817/2024 before the Judicial First Class Magistrate Court, Ponnani, Malappuram.

(2.) The allegation against the petitioners is that on 12/10/2024 at about 9.30 p.m., the petitioners wrongfully restrained the defacto complainant and his friend, owing to prior enmity and assaulted the defacto complainant by stabbing him in the face and shoulder with a bike key. The petitioners also assaulted the defacto complainant 's friend on the head and thereby committed the offences mentioned above.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor, as well as the learned counsel for respondents 3 and 4 and additional respondents 5 and 6.