SENKUMAR @ MANIKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) The petitioners are accused Nos.6, 7 and 11 in Crime No.2388/2021 of Kottarakkara Police Station, Kollam District alleging commission of offences under Ss. 120 (b), 143, 147, 148, 294(b), 341, 323, 324, 307 and 302 r/w. Sec. 149 of the Indian Penal Code. The petitioner in B.A.No.9612/2021 is the 6th accused, the petitioner in B.A. No.9608/2021 is the 7th accused and the petitioner in B.A.No.8868/2021 is the 11th accused.

(3.) The allegation against the petitioners is that, after entering into a criminal conspiracy, they formed an unlawful assembly and attacked the de facto complainant and his friends, resulting in serious injuries to them and also leading to the death of one Rahul and thereby, they committed the offences alleged against them.