RAHUL RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.238/2022 of Venmany Police Station. The offences alleged against the petitioner are under Sec. 143, 146, 148, 447, 323, 326, 506(ii) r/w Sec. 149 of the Indian Penal Code. 1860 apart from Sec. 27 of Arms Act, 1959.

(3.) According to the prosecution, on 15/5/2022 the accused formed themselves into an unlawful assembly and the 1st accused attacked the defacto complainant with an iron rod causing fracture of the facial bone and loosening of one tooth. Thereafter, when the defacto complainant intervened, she was also assaulted and thereby the accused committed the offences.