SHAJI AND ORS. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr. P. C

(2.) The petitioners are accused 1 to 3 in the case registered as Crime No.154/2018 of the Kundara Police Station under Sections 143, 147, 148, 341, 294(b), 506(ii), 427, 326, 323 and 324 read with 149 IPC.

(3.) The prosecution case is that on 21-1-2018, at about 09.30 hours, the accused formed themselves into an unlawful assembly and they wrongfully obstructed the car in which the son of the de facto complainant was travelling and attacked him. It is alleged that the first accused hit on the nose of the de facto complainant with his hand causing fracture to the bones of her face. The first accused also attacked the de facto complainant by beating her with a knife. The other accused beat and hit the de facto complainant and her son and her other relatives.