SHUHAIB Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No.389 of 2021 of Chavakkad Police Station, Thrissur registered for the offences punishable under Sections 143, 147, 148, 341, 323, 324, 506, 308, 149 of the Indian Penal Code, these petitioners have moved this application for bail under Section 438 of the Code of Criminal Procedure.

(2.) The prosecution allegation is that on 19.04.2021 due to the enmity of these petitioners towards the defacto complainant, have formed themselves into an unlawful assembly, armed with an iron rod, a deadly weapon with the common object to attack him, wrongfully restrained him and beaten him with the iron rod on his head causing serious injuries to him. Thereby the petitioners have attempted to commit culpable homicide not amounting to murder.

(3.) Heard the learned counsel for the petitioners as well the learned Public Prosecutor.