SHAMEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.1760 of 2018 of Kallambalam Police Station, Thiruvananthapuram registered alleging commission of offences punishable under Ss. 143, 147, 148, 149, 341, 323, 324, 452, 427, 307, 506(ii) of IPC and 27 of Arms act and Ss. 3 and 4 of Explosive Substances Act.

(3.) The prosecution allegation against the petitioner is that the petitioner along with other accused in furtherance of their common intention to commit murder of the defacto complainant formed an unlawful assembly on 14/12/2018 at about 7 pm and the 1st accused uttered to kill the defacto complainant and his friends. At that time the petitioner, the 2nd accused hurled a petrol bomb towards the defacto complainant and his friends and the 6th accused pelted stones on the defacto complainant. It is further alleged that the 4 and 5 assaulted the defacto complainant and kicked down the defacto complainant. It is further alleged that the accused persons intimidated the defacto complainant and his friends and destroyed a motor bike causing loss of Rs.35,000.00 .