HAREESHKUMAR AND OTHERS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition for pre-arrest bail.

(2.) Petitioners are accused 1 to 3 in Crime No. 0128/2018 of Medical College Police Station registered for the offences punishable under Sections 341, 323, 324, 326 read with Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 20.02.2018 at about 21 hours while the de facto complainant was proceeding along with his friend to a place called Anakkuzhikkara, he was wrongfully restrained by the petitioners due to their enmity towards him, hit him with granite stones and caused fracture of his nasal bone and one of his toes and thereby committed the aforesaid offences.