LALU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case in brief is that on 17.07.2020 because of previous enmity towards the de facto complainant accused six in number in furtherance of common intention to attack the de facto complainant threw crackers at him and thereafter attacked him with dangerous weapons like sticks and swords and they had come to the scene of occurrence in a car bearing a false number plate. Some of the persons, who were initially implicated were removed and the applicants and the 4th accused are the only remaining persons who stand implicated. The 4th accused was already granted bail by this Court in B.A. No.5383/2020. The applicants state that no serious injuries have been caused to the de facto complainant therefore, they also may be granted bail on conditions, which they are willing to abide.

(3.) Heard the learned counsel for the applicants and the learned Public Prosecutor.