SAJUMON @ SHIYAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 8th accused in Crime No.2388/2021 of Kottarakkara police station, alleging commission of offences under Ss. 143, 147, 148, 294(b), 341, 323, 324, 307 and 302 r/w. Sec. 149 of the Indian Penal Code, which is now pending as C.P. No.17/2022 of Judicial First Class Magistrate Court, Kottarakkara.

(3.) Allegation against the petitioner is that he along with the other accused in the case attacked the de facto complainant and others, following which one person died and the de facto complainant and another friend of the de facto complainant suffered serious injuries.