SUJITH Vs. STATE OF KERALA

JUDGEMENT

(1.) The 4 petitioners have been arrayed as the accused Nos.3, 4, 5 and 6 respectively in Crime No.539/2019 of Mattanchery Police Station, which has been registered for offences punishable under Secs.143, 147, 148, 323, 324, 294(b), 354(A)(I), 452 and 308 r/w 149 of the IPC .

(2.) The prosecution case in short is that, the accused persons 10 in number had formed unlawful assembly and armed with weapons, trespassed into the house of the defacto complainant and attacked and assaulted him with a wooden stick and tube light, with an intention to kill the defacto complainant, and that if the defacto complainant had not evaded the blow, it would have resulted in his death, etc.

(3.) It is now brought to the notice of this Court, that accused No.1 alone has named in the FIS given by the defacto complainant. The major overtacts are seen apprehended against accused Nos.1 and 2. It is further pointed out that A-2 was arrested, remanded and bailed out. In view of the fact that A-1 has already been granted anticipatory bail by the Sessions Court, this Court is inclined to consider the plea of the petitioners for grant of anticipatory bail.