NAHAS UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is arraigned as the 10th accused in Crime No. 162/2021 of Pathanapuram Police Station, registered for the offences punishable under Sections 143, 147, 148, 294(b), 323, 324, 308 r/w 149 IPC has moved this application for regular bail.

(2.) The petitioner has been in custody since 27.10.2021.

(3.) The facts of the case registered against this petitioner and other accused are as follows:- On 7.2.2021 at 13.30 hours the accused including this petitioner had formed themselves into an unlawful assembly, armed with deadly weapons abused the defacto complainant and manhandled him. They have beaten him on his head with a stick and the blow was somehow or other evaded by him. Otherwise it wold have caused his death. Thus, the accused along with others have committed the aforesaid offences.