NIHAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the 20th accused in Crime No. 434/2021 of Cherthala police station, which was registered alleging offence under Sections 143, 147, 148, 120B, 294(b), 341, 324, 326, 307, 302 read with 149 of the Indian Penal Code and also Section 27 of the Arms Act.

(2.) It is alleged that on 24.02.2021, the accused persons, 37 in number, formed into an unlawful assembly and in prosecution of their common object attacked and injured the defacto complainant and one Nandu R. Krishna and caused grievous injuries to them. Later due to the gravity of the injuries, the said Nandu R. Krishna succumbed to the injuries. The petitioner was arrested on 20.06.2021.

(3.) The learned counsel for the petitioner submits that all other accused who were arrested have been granted bail; that investigation has been completed and final report is already laid.