SIBIN SABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.6 in Crime No.224/2022 of Kunnamkulam Police Station. The offences alleged are under Ss. 143, 147, 148, 341, 324 and 307 r/w 149 of IPC.

(3.) The prosecution case in short is that on 7/2/2022 at about 2.30 a.m., the petitioner along with the remaining accused formed an unlawful assembly and in prosecution of the common object of the assembly voluntarily caused hurt to the de facto compliannat with a dangerous weapon with intention to kill him and thereby committed the offence.