AMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused Nos. 1 and 4 in Crime No. 437 of 2022 of Kunnamangalam Police Station. The offences alleged are punishable under Ss. 143, 147, 148, 341, 448, 506(1), 323, 324, 308, 427 read with 149 of the IPC and Sec. 3 read with Sec. 4 of the Kerala Health Care Service Institution (Prevention of Violence and Damage to Property) Act, 2012.

(3.) The prosecution case in short is that on 27/3/2022 at 10. p.m. the petitioners along with the remaining accused formed an unlawful assembly and assaulted the de facto complainant and his brother at Taluk Hospital Kunnamkulam and voluntarily caused hurt to the victim and attempted to commit culpable homicide.