MUHAMMED NIDAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners herein are the accused in Crime No.1307 of 2020 of Kannur Town Police Station, Kannur for offences punishable under Sections 143, 147, 148, 341, 323, 324, 308 and 149 of the Indian Penal Code.

(2.) The allegation of the prosecution is that, petitioners along with co-accused on 12.07.2020 at 7.30p.m. attacked the defacto complainant and inflicted injuries on him. Crime was registered and apprehending arrest, petitioners seek bail.

(3.) It is stated by the petitioner that the first accused was arrested and later released on bail. Main overt act is attributed to the first accused. There is nothing on record to show that, petitioners have got any criminal antecedents. Having considered this, I am inclined to grant bail to the petitioners on the following conditions.