HASHIR CHAKKUVALAPPIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 439 of Criminal Procedure Code.

(2.) Petitioner is one of the accused in Crime No.75 of 2022 of Bakel Police Station. The above case is registered against the petitioner and other accused alleging offences punishable under Ss. 143, 147, 148, 286, 341, 427, 324 and 307 read with 149 IPC. The offences under the Explosives Act and Arms Act are also alleged. The petitioner was arrested on 30/3/2022 and he is in custody.

(3.) The prosecution case is that on 16/1/2022 at 9 pm the accused formed an unlawful assembly armed with deadly weapons, explosive crackers etc. It is also alleged that assailants wrongfully restrained the injured and attacked with dangerous weapons. Hence, it is alleged that the accused committed the offence.