RAVIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 Cr.PC.

(2.) The applicant is the first accused in Crime No.1057/2020 of Ottappalam Police Station for having allegedly committed offences punishable under Sections 143, 147, 148, 294(b), 341, 324, 307 read with Section 149 IPC.

(3.) The prosecution case, in brief, is that owing to the previous enmity towards the de facto complainant for having questioned the involvement of the applicant in pedalling drugs, on 4.10.2020 at about 10 p.m., he formed an unlawful assembly with the other accused and in the prosecution of the common object of the unlawful assembly, attacked the de facto complainant after hurling abuses and wrongfully restraining him and he was stabbed with a dangerous weapon like a knife and the de facto complainant sustained a penetrative wound, which could have been fatal. Thus the applicant and others attempted to commit murder. The applicant was arrested on 6.10.2020 and has been in judicial custody since then.