VARGHESE, S/O ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the 4th accused in Crime No.695 of 2018 registered at the Thrissur Town East Police Station under Sections 341, 323, 324, 294(b) and 308 r/w Section 34 of the Indian Penal Code.

(3.) On 6.9.2018 at 10.30 pm, owing to previous enmity, the accused in furtherance of their common intention, wrongfully restrained the de facto complainant and they are alleged to have attacked him causing injuries.