(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.
(2.) Petitioners are the accused in Crime No.114/2021 of Kollengode Police Station. The above case is registered against the petitioners alleging offences punishable under Sections 506(ii) r/w Section 34 IPC and Section 7 r/w Section 27(2) of the Arms Act. Subsequently the offence under Section 308 is also added.
(3.) The prosecution case is that on 18.4.2021 at 9.40 p.m., the accused due to the prior enmity armed with deadly weapons like sword, attacked the defacto complainant. The petitioners were arrested on 20.4.2021 and they are in judicial custody from that date onwards.