ANAS M Vs. STATE OF KERALA

JUDGEMENT

(1.) APPLICATIONS FOR REGULAR BAIL

(2.) The applicants, in furtherance of common intention, on 05.08.2020 at about 3.45 PM, wrongfully restrained the defacto complainant, in furtherance of common intention and thereafter attacked him with dangerous weapons like iron rods and knife.

(3.) The applicants were granted anticipatory bail in that case and there was a condition that they shall not get involved in any other crime. But, however, they have got involved in this Crime for 518 of 2020 during the currency of the bail. And, therefore, the bail in that crime was also cancelled and consequently, they were arrested on 05.11.2020 and they have approached this Court again for bail by filing B.A.No.7796 of 2020. The applicants state that they are innocent and the allegations are not true. The injuries are not life threatening.