ASHIQ K.P. AND OTHERS Vs. STATE OF KERALA REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, KOCHI, PIN

JUDGEMENT

(1.) This application is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The applicants herein are accused Nos.1 to 3 in Crime No.437 of 2018 of the Manjeri Police Station registered under Sections 143, 147, 148, 341, 323, 324 and 326 read with Section 149 of the Indian Penal Code.

(3.) On 26.08.2018 at 6.30 p.m. the applicants herein are alleged to have formed an unlawful assembly and in prosecution of their common object, wrongfully restrained one Rafeeq and they are alleged to have attacked him with an iron rod and stick causing injuries.