CHARLI Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for pre-arrest bail.

(2.) B.A.No.6323/2021 is an application for pre-arrest bail filed by accused Nos.5, 6 and 8 in Crime No.1224/2021 of Kundara Police Station, Kollam District registered for the offences punishable under Sections 143, 147, 148, 341, 324, 326, 307 r/w 149 of the Indian Penal Code and 27 of the Arms Act. B.A.No.6139/2021 is an application filed by accused Nos.4, 5 and 7 and B.A.No.7195/2021 is an application filed by the 2nd accused in the same crime.

(3.) The First Information Report, the F.I Statement and the other connected records would reveal that on 26.07.2021 at about 6.45 p.m, the accused due to their enmity towards the defacto complainant for having filed complaint against the accused for peddling ganja in the locality, have intercepted the Autorikshaw in which the defacto complainant was travelling along with his friends namely Biju and Jijo. In fact they have formed themselves into an unlawful assembly armed with deadly weapons with determination to attack him and to commit his murder, after intercepting the vehicle, dragged him out of the Autorickshaw and hacked him with a sword aiming to his head. They have also grievous injuries. The attack was in prosecution of their common object to cause the death of the defacto complainant. Thereby they have committed the aforesaid offences.