MUHAMMAD BILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Section 439 of the Cr.PC.

(2.) The applicant is the second accused in Crime No.42/2020 of Karunagappally Police Station for having allegedly committed offences punishable under Sections 143, 147, 148, 341, 324, 307 and 506(ii) read with Section 149 IPC.

(3.) The prosecution case, in brief, is that on 5.1.2020 the applicant along with four others, who were members of an unlawful assembly and in the prosecution of the common object of the said unlawful assembly, wrongfully restrained the defacto complainant and attacked him with dangerous weapons, like sword-sticks, and attempted to commit murder. The first accused had sprinkled chilly powder on the defacto complainant when the second accused attacked him with a sword-stick aiming at his neck. But the defacto complainant somehow evaded the blow and escaped with a minor injury.