ADARSH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.5 in Crime No.10/2022 of Anchal Police Station. The offences alleged are under Ss. 294(b), 323, 324, 341, 326, 427, 447 and 308 r/w 34 of IPC.

(3.) The prosecution case in short is that the petitioner along with the remaining accused in furtherance of their common intention to commit culpable homicide wrongfully restrained the de facto complainant near Parakkadu Hospital on 2/1/2022 at 5.30 p.m. and assaulted on his head with an iron rod with intention to kill him.