SARAFALI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 2nd accused in Crime No.680 of 2022 of Ottapalam Police Station, Palakkad District registered alleging commission of offences punishable under Ss. 341, 323, 324, 307 and 506 read with Sec. 34 of the Indian Penal Code.

(3.) The allegation is that on 09/10/2022 at 7.00 p.m. the accused persons conspired to commit murder of the defacto complainant. On 09/10/2022 at 8.00 p.m. the accused persons wrongfully restrained the defacto complainant, 2nd accused forcefully taken the key of the motor cycle of the defacto complainant, 6th accused had given a wooden stick to the accused and hit on the head, hand and face of the defacto complainant with the intention to murder him. When the friends of the defacto complainant tried to intervene, accused Nos.1, 2 and 4 slapped and kicked them. Thereafter accused 1 to 4 escaped from the spot with the help of accused Nos. 5 and 6. Thus the petitioner has committed the abovesaid offences.