RAHUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is undergoing incarceration since 12/7/2021 in connection with Crime No.1220 of 2021 of Valiyamala Police Station registered for the offences punishable under Ss. 120B, 143, 147, 148, 450, 294(b), 427, 323, 324, 307 and 212 read with Sec. 149 of the Indian Penal Code, has moved this application for his release on bail.

(2.) The prosecution allegation is that on 5/7/2021 at about 11.30 p.m, in prosecution of the common object to commit murder of the defacto complainant, this petitioner along with the other accused have formed themselves into an unlawful assembly armed with deadly weapons trespassed into his residential house, abused in filthy language and then attacked him and caused grievous injuries on his scalp, thighs, etc. and thereby committed the aforsaid offences.

(3.) According to the learned counsel for the petitioner he has been falsely implicated in the case though he is totally innocent of the allegations levelled against him.