RANJITH MAVEETTIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is arrayed as the first accused in Crime No.161/2022 of Kannur City Police Station, Kannur District, alleging commission of offences punishable under Ss. 143, 147, 148, 341, 323, 324, 326, 427, 307 r/w 149 of the Indian Penal Code.

(3.) The prosecution allegation is that on 13/3/2022, at 9 pm, near to a Mosque at Barnasseri in Kannur Amsom, the accused formed themselves into an unlawful assembly with dangerous weapons and in prosecution of the common object of the said assembly, they wrongfully restrained the defacto complainant, who came in a scooter and beat him with an iron pipe and hacked him using swords causing grievous injuries and attempted to kill him and thereby committed the offences mentioned above. Petitioner was arrested on 18/4/2022