ABDUL AZEES Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is arraigned as the 8th accused in Crime No. 1147 of 2021 of Wadakancherry Police Station registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 308 read with Section 149 of the Indian Penal Code, has moved this application for his release on bail.

(2.) The petitioner has been in custody since 15.09.2021.

(3.) The prosecution allegation is that on 05.09.2021, the accused, due to their previous animosity towards the defacto complainant, formed themselves into an unlawful assembly with deadly weapon in prosecution of their common object, encircled the defacto complainant and attacked him with deadly weapons,. Accused Nos. 2 and 5 had dragged him out of the car driven by him and accused Nos. 4 and 6 had beaten him with stick. Accused No.8 had also stamped him and they together had attempted to commit culpable homicide and thereby committed the aforesaid offences.