ANEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners, who are accused Nos.1 to 4 and 7 in Crime No.47/07 of Aroor Police Station for offences punishable under Secs.143, 147, 148, 452, 427, 324, 506(ii) and 308 read with section 149 I.P.C., seek their enlargement on bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 3.2.2007 at about midnight the accused persons in prosecution of their common object to attack the defacto complainant pursuant to an earlier altercation criminally trespassed into the house of the defacto complainant and voluntarily caused hurt to the defacto complainant and his family members using dangerous weapons. The petitioners were arrested on 17.2.2007.