THAHSIN SABHAH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) The petitioner is the 1st accused in crime No. 436 of 2019 of Badiadka Police Station, Kasaragod District. The above case is registered against the petitioner and others alleging offences punishable under Sections 143 , 147 , 148 , 324 , 308 read with Section 149 of the Indian Penal Code (IPC).

(3.) The prosecution case is that, on 20.12.2019 this petitioner and other accused persons formed themselves into an unlawful assembly with deadly weapons attacked the defacto complainant and others. According to the prosecution, the petitioner and other accused were the members of procession.