ZAKEER HUSAIN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioners are accused Nos.13, 14 and 15 in Crime No.897/2021 of Alappuzha South Police Station, alleging offences under Ss. 143, 147, 148, 324, 326, 341, 354, 506, 427, 118, 120(B), 201, 212, 302 r/w Sec. 149 of the Indian Penal Code.

(3.) The prosecution case is that in furtherance of the common object of the accused to murder the son of the defacto complainant, they formed themselves into an unlawful assembly on 19/12/2021, at 6.30 a.m., and committed rioting, armed with deadly weapons and trespassed into the house of the defacto complainant and attacked the deceased with a hammer and sword in front of his mother and wife and thereby committed the offences alleged against them. Petitioners are stated to be the conspirators of the crime and they were arrested on 24/1/2022, 7/1/2022 and 17/1/2022 respectively.