SARATH CHANDRAN Vs. MANEESH E.K.

JUDGEMENT

(1.) The petitioners are accused No. 1 and 3 in crime no.1365/2018 of Hill palace Police Station for the offences punishable under Sections 452, 427, 324, 323, 241 and 34 of IPC.

(2.) According to the prosecution, on 15.8.2018 at 4.30 pm the petitioners trespassed into the house of the defacto complainant and attacked him and his brother. One person sustained injuries and he was rushed to the hospital.

(3.) The petitioners herein claiming that it was not a pre- meditated act and that they have not committed any of the acts as alleged, seek pre-arrest bail. It was contended that all other accused were granted pre-arrest bail by Annexure A3 order.