ASHIQ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed by the 3rd accused in Crime No.1350 of 2021 of Karunagappally Police Station, where by he alleged to have committed offences under Ss. 143, 144, 147, 341, 324, 307, r/w 149 and 34 of the Indian Penal Code, 1860.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The prosecution case is that, on 12/10/2021, at about 8.30 pm the accused herein formed into an unlawful assembly with the knowledge that they are all members of the said assembly with an intention do away one Mr. Hafis, due to previous animosity. Thereafter, in prosecution of such common intention they attacked the above said Hafis and his friends Bilal and Afsal. But they survived.