MUHAMMED NAZIM K S Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for anticipatory bail under Section 438 Cr.P.C.

(2.) Applicants are accused Nos.1 and 6 in Crime No.139/2020 of Central Police Station, Ernakulam. They stand accused of committing offences punishable under Sections 143, 147, 148, 341, 323, 324, 325, 326 and 308 read with Section 149 of the Indian Penal Code.

(3.) The prosecution case, in brief, is that the applicants and the other co-accused totalling 13, belong to SFI studying in the Ernakulam Law College. On 14.2.2020 at about 1:30 PM, the accused as members of an unlawful assembly and in the prosecution of common object of the assembly to assault the de facto complainant and his friends, who are all members of the KSU, committed riot armed with deadly weapons like iron rod, cricket bats and sticks, wrongfully restrained the de facto complainant and the other injured persons, who have got themselves impleaded as additional respondents 2 to 7, and assaulted them with hands and also with the aforesaid deadly weapons causing hurt and grievous hurt to them.