MUHAMMED ASHKAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner is the 2nd accused in Crime No.434 of 2021 of Cherthala Police Station, Alappuzha District registered for the offences punishable under Sections 143, 147, 148, 120(B), 94(B), 341, 324, 326, 307 and 302 read with Section 149 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) The prosecution allegation is as follows: The petitioner is a member of SDPI. The deceased was a member of BJP. Political rivalry was existing between two groups. The petitioner along with the other accused owing to their political enmity towards the deceased and his party, on 24.02.2021 formed an unlawful assembly, armed with deadly weapons with the intention to commit murder of the deceased, attacked him as well as his friends with deadly weapons and inflicted fatal injuries on the head of the deceased. His friends also sustained grievous injuries in the attack, due to political rivalry. Thereby, they have committed the aforesaid offences.