NIDHIN ANTONY ALIAS THAMS Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioners are the accused Nos.3, 6 and 7 respectively in Crime No.198/2021 of Kothamangalam Police Station. The offences alleged against the petitioners are punishable under Sections 341, 506(ii), 393, 120(b) r/w Section 34 of Indian Penal Code and Section 3 r/w Section 25(1-b) of Arms Act.

(3.) The prosecution case is that the petitioners and other accused, in furtherance of their common intention, on 01-02-2021, at 7.15 a.m., near Mar Baselios Dental College at Thankalam wrongfully restrained the de facto complainant and threatened him with fear of death by pointing some dangerous weapons towards him. It is further alleged that the petitioners and other accused attempted to commit robbery.