RAKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 23.01.2020 a clash had occurred between two factions of students belonging to KSU and SFI at the MSM College and the applicant had allegedly reached there to help the other accused and formed an unlawful assembly and in prosecution of the common object of the unlawful assembly, they wrongfully restrained the de facto complainant and attacked him with dangerous weapons like sword stick and thus inflicted injuries on the de facto complainant. The de facto complainant had allegedly sustained a grievous injury to his right knee which was totally damaged and thus the accused attempted to commit murder.

(3.) The applicant states that the allegations are not true and that the applicant, even though he is implicated in several crimes because of political reasons, had no active role in this incident. He has been implicated solely because he has other crimes against him and therefore seeks bail. He was arrested on 17.10.2020 and has been in custody for the last 89 days and therefore seeks indulgence of this Court.