SATHEESH KUMAR 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.3 to 13 in Crime No.449/2022 of Kottarakara Police Station. The offences alleged are under Ss. 143, 147, 148, 294(b), 506(ii), 324, 326, 307, 120B r/w 149 of the IPC.

(3.) The prosecution case in short is that the petitioners who are BJP, RSS activists, along with the remaining accused, formed an unlawful assembly, and in prosecution of the common objective of the same, assaulted the defacto complainant who is a CPI(M) activist, on his head with deadly weapons like sword, stick, etc on 24/2/2022 at 9.45 P.M. with an intention to kill him and thereby committed the offences.