THOUFEEQ Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail.

(2.) The petitioner in Bail Application No.6180 of 2021 is the 25th accused and the petitioners in Bail Application No.6503 of 2021 are the 12th and 21st 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 r/w Section 149 of the Indian Penal Code and Section 27 of the Arms Act. They have moved this application for their release on bail.

(3.) The prosecution allegation is as follows :-These petitioners are members of SDPI. The deceased was a member of BJP. There exists political rivalry between two groups. These petitioners along with 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 and 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.