NIYAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 5th accused in Crime No.260 of 2022 of Kilikolloor Police Station. The above case is registered against the petitioner and other accused alleging offences punishable under Secs. 143, 146, 147, 148, 452, 323, 294(b) and 307 r/w 34 IPC.

(3.) The prosecution case is that the petitioner and others formed themselves into an unlawful assembly with dangerous weapons in prosecution of their common object to do away with the defacto complainant, trespassed into the house of the defacto complainant on 19/3/2022 at 23 hours. It is alleged that the accused inflicted multiple cut injuries on the defacto complainant using sword. The wife of the defacto complainant was also assaulted when she tried to prevent her husband from being attacked.