PUTHIYAPURAYIL MOIDEENKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition for anticipatory bail.

(2.) According to prosecution, petitioners (accused Nos. 6,7, 8,15,16,19 and 20), along with other persons (bout 50 persons in total), who are Muslim League workers formed into an unlawful assembly, armed with delay weapons, under the leadership of first accused, assaulted worker of CPI (M) (defacto complaint and others), using iron rod, reapers, stone etc. Dfacto complainant sustained a fracture to the leg, thereby.

(3.) Learned Counsel for petitioners argued that petitioners are innocent of the allegation made and they are deliberately dragged into this case and falsely implicated under strong political influence. As per the allegations in the First Information Statement, mp overt act is attributed to petitioners and, they have not inflicted any injury on the defacto complainant is a fracture to his leg, and it was allegedly caused by pelting to stones by fifth accused, it is pointed out.