MUHAMMED HANEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioner is the 4th accused in Crime No.107/2019 of Manjeshwar Police Station, registered for the offences punishable under Sections 143, 147, 148, 324, 308 and 149 of the Indian Penal Code.

(3.) The prosecution allegation is that on 22.2.2019 at about 2.45 p.m the petitioner along with the other accused have formed themselves into an unlawful assembly armed with deadly weapons intercepted the motor cycle driven by the defacto complainant and attacked him. When the accused attempted to inflict a cut injury on the defacto complainant on his neck with a deadly weapon it was evaded by him somehow or other. Had it been otherwise it would have caused his death and thereby committed the aforesaid offences.