SAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No.375 of 2020 of Nilambur Police Station. The above case is registered against the petitioner alleging offences punishable under Sections 307 , 332 , 353 and 327 read with Section 34 of I.P.C. The offence under Section 20 read with Section 23 of Kerala Protection of River Banks (Regulation and Removal of Sand) Act is also alleged. The petitioner was arrested on 15.10.2020.

(3.) The prosecution case is that on 22.07.2020, the defacto complainant and party were on patrol duty at Mampad Tana - Thomskadavu road. It is alleged that the accused six in number were seen transporting river sand in a lorry bearing Registration No.KL-10-W-9599. It is the prosecution case that the defacto complainant and party intercepted the vehicle and due to the said enmity the accused in furtherance of their common intention and object of committing murder of the police officials, attacked the police party with deadly weapons including iron rods and voluntarily caused hurt to them. Hence it is alleged that the accused committed the offence.