PRANAV Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 439 of the Criminal Procedure Code were heard through Video Conference. Since these bail applications are connected, I am disposing these cases by a common order.

(2.) Petitioners are the accused in Crime No. 123 of 2021 of Mannuthy Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 452, 323, 324, 326, 307, 506(ii) and 120B read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is that on 13.03.2021, at about 10.45 p.m., the accused, in furtherance of their common intention to commit murder of the de facto complainant, trespassed into the house of the de facto complainant and attacked the de facto complainant using iron rod and other dangerous weapons. Hence, it is alleged that the accused committed the offence. The petitioners were arrested on 16.03.2021.