SIVAKUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.131 of 2022 of Haripad Police Station registered alleging commission of offences punishable under Ss. 143, 147, 148, 341, 506(ii), 294(b), 323, 324, 307 and 302 of IPC.

(3.) The prosecution allegation is that on 16/2/2022 at about 11.30 P.M, the petitioner along with other accused formed themselves into an unlawful assembly, and in furtherance of the common object they had intercepted the deceased person. A2 caught hold of the deceased person and A1 stabbed him with a knife. The deceased thereafter succumbed to the injuries and thus the accused have committed the offences alleged.