THAJUDEEN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in the Crime No.385of 2022 of Ayiroor Police Station registered alleging commission of offences punishable under Ss. 143, 147, 148, 149, 294(b), 341, 323, 324, 506(1) and 308 of the Indian Penal Code.

(3.) The prosecution case is that on 26/5/2022 at 7.00 p.m.all the accused have in furtherance of their common intention attacked the defacto complainant armed with deadly weapons with full knowledge that the same may cause his death. The petitioner/accused slapped on the back side of the defacto complainant and pull down him to the sludge. After that he fisted the defacto complainant and hit him with a stone on his head and the same may cause his death. The accused had uttered obscene words also to him and thereby committed the abovesaid offences. Petitioner was arrested in connection with the crime on 27/5/2022 and is in custody since then.