SHIJU R.K Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in Crime No.619/2021 of Nedumkandom Police Station, Idukki District. The offences alleged against the petitioner is under Section 143, 144, 294(b), 341, 324, 308, 506(ii) 427 r/w 149 of IPC. The case against the petitioner is that, he along with five other accused persons formed into an unlawful assembly armed with deadly weapons and due to previous enmity towards the defacto complainant obstructed him on 01.08.2021 and hit him with an iron rod on his head. Accused Nos. 1 to 4 also damaged the jeep of the defacto complainant and thereby caused a loss of Rs.16,000/- (Rupees Sixteen Thousand only). The petitioner was arrested on 01.08.2021 and remanded to judicial custody on 02.08.2021.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.