DASAN NARAYANAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners, who are accused Nos.1, 3, 4, 5 and 2 respectively in Crime No.89/2007 of Koyilandy Police Station for offences punishable under Sections 143, 147, 148, 506(i), 323, 324 and 326 read with section 149 IPC, seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor. Learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 6.2.2007 in the course of which the petitioners armed with deadly weapons like iron rod, etc. are alleged to have assaulted the de facto complainant causing injuries including fracture.