FAYIS AKKARA Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the accused in Crime No.819 of 2019 of Mannarkkad Police Station registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 326 and 308 and Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that on 22.11.2019 at about 11.30.a.m, the petitioners along with the other accused belonging to a particular gang formed themselves into an unlawful assembly, armed with deadly weapons, attacked the defacto complainant and his friends and caused fatal injuries on them. A hit with a dangerous weapon on the defacto complainant was evaded by him, somehow or other. Though his life was saved, it caused a severe injury on his left eye. The friends of the defacto complainant have also sustained fatal injuries in the attack by these petitioners and the other accused in the college campus.