JAYESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are accused 1 to 4 in crime No.663/2018 of Kattappana police station. They seek bail under Sec.438 of Cr.P.C. They allegedly committed offences punishable under Secs 323, 324, 326 and 452 of IPC read with IPC 34.

(2.) The prosecution case is stated below: The petitioners had grudge against the 1st informant. Therefore the petitioners committed house-tresspass to cause hurt to the 1st informant. He was caused grievance hurt. It was at 5.30 pm on 15.07.2018 the incident.

(3.) Heard Sri.S.Rajeev, the learned counsel for the petitioners and Smt.K.K.Sheeba, the learned public prosecutor.