GOKUL MOHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 3rd accused in Crime No.724/2020 of Chengannur Police Station registered alleging offences punishable under Sections 143, 147, 148, 326 and 307 r/w 149 IPC. Petitioner was arrested on 21.3.2020 and he is in custody.

(3.) The prosecution case is that in furtherance of their common intention to attack the defacto complainant's son Rajeev, accused Nos 1 to 3 along with 13 other identifiable accused persons unlawfully assembled with deadly weapons like iron rod, stick etc. and assaulted him and thereby sustained serious injuries.