ISUBU ZIYA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.699 of 2010 of Kasargode Police Station registered alleging commission of offences punishable under Ss. 307,120B and 212 of IPC and Sec. 25(1B) (a)and 27 of the Arms Act.

(3.) The prosecution case is that on 25/6/2010 at 19.45 hours, the petitioner along with other accused persons in furtherance of their common intention to cause death of the first informant and any one of his family members fired at the house situated at Thekkil Ferry in Thekkil Village. Thus, the accused are alleged to have committed the above said offences.