HARIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail moved by accused Nos. 2 and 3 respectively in Crime No. 606/2021 of Oachira Police Station, Kollam which was registered on 14.07.2021 alleging offence under Section 294(b), 201, 307 read with 34 of the Indian Penal Code.

(2.) It is alleged that, that day accused persons, in furtherance of their common intention had assaulted and injured the defacto complainant with a knife and caused him injuries.

(3.) Heard the learned counsel on both sides. The petitioners were arrested on 19.07.2021 and 23.07.2021 respectively. It is evident from the prosecution records that the overt act using a knife was committed by the first accused; the first accused was also arrested for the case and the weapon of offence, knife used by him has already been recovered; the petitioners do not have criminal antecedents and therefore, their further detention is not necessary for the present.