SANTHOSH KUMAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.1897/2021 of Poojappura Police Station, Thiruvananthapuram District alleging commission of offences under Ss. 143, 147, 148, 294(b), 323, 324, 308 and 153 r/w Sec. 149 of the Indian Penal Code and Sec. 27 of the Arms Act.

(3.) The allegation against the petitioner is that, on 23/11/2021 at 2.30 pm, the petitioner along with others threatened and attacked certain activists of an organization known as the Popular Front of India. It is specially alleged that the 1st accused caused a cut injury on the head of the de-facto complainant using a chopper. The other accused including the petitioner are alleged to have fisted the de-facto complainant and his friend Jafar on their backs. On the allegation that if the chopper had been used with substantially more force, the same would have resulted in the death of the de-facto complainant an offence under Sec. 308 is also alleged against the petitioner and others.