MOHANAN V.G. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners stand arrayed as accused in Crime No.2551/2018 of Chengannur Police Station, Alappuzha District for offences punishable under Sections 294(b), 341, 323, 324, 379 read with Section 34 IPC. Accused Nos.1 to 4 are the petitioners in B.A.No.8096/2018 and accused Nos.5 to 8 are the petitioners in B.A.No.239/2019.

(2.) Prosecution allegation is that, on 22.11.2018, petitioners trespassed into the office of an SNDP Union and attacked the de facto complainant, who is the Ad-hoc committee Convener of the union. It is alleged that petitioners assaulted the de facto complainant and took away his mobile phone and other documents. Crime was registered on the basis of the FIR laid by the de facto complainant. Investigation is progressing. Apprehending arrest, petitioners seek bail.

(3.) Opposing the application, learned counsel for the de facto complainant contended that it is a case wherein the de facto complainant was seriously attacked by the petitioners and took away the entire documents as well as the cash kept in the union office.