HYSANTH LOUIS Vs. STATE OF KERALA

JUDGEMENT

(1.) In B.A.No.2803/2018, the petitioners are accused nos.1, 3 and 4 in crime No.498/2018 of Vizhinjam Police Station for offences punishable under Sections 143, 147, 149, 294(b), 323, 324, 506(ii), 308 and 427 of IPC.

(2.) In B.A.No.2812/2018, the petitioner is the 2nd accused in crime No.498/2018 of Vizhinjam Police Station for offences punishable under Sections 143, 147, 149, 294(b), 323, 324, 506(ii), 308 and 427 of IPC.

(3.) According to the prosecution, on 25.3.2018 at about 12.45 p.m the accused numbering about 6 persons, trespassed into a property and attacked the defacto complainant and others. Four persons sustained injuries. The petitioners apprehending arrest, seek bail.