MUHAMMED ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail under Section 439 Cr.PC. The applicants are accused 1 to 4, 6 and 7 in Crime No.709/2020 of Perinthalmanna Police Station for having allegedly committed offences punishable under Sections 143, 147, 148, 341, 324, 326, 307 and 395 read with Section 149 of the IPC.

(2.) The prosecution case, in brief, is that on 10.7.2020 at or about 22.00 hours, the applicants and the fifth accused, were all members of an unlawful assembly, and in the prosecution of the common object of the said unlawful assembly, they wrongfully restrained the defacto complainant and assaulted him with dangerous weapons, like reaper and iron rod. The defacto complainant sustained a grievous injury to his skull and maxilla.

(3.) The applicants state that the allegations are untrue and that they are willing to cooperate with the investigation and that recovery has already been completed.