VIPIN Vs. STATE OF KERALA

JUDGEMENT

(1.) COMMON petitioner in the above two petitions is proceeded as one among the accused in two crimes, one registered at Balaramapuram Police Station and the other at Neyyattinkara Police Station. He is arrayed as 22nd accused in both crimes. Crime No.634 of 2013 of Balaramapuram Police Station had been registered for offences punishable under Sections 143, 147, 148, 324, 506(ii) and 307 r/w.149 of the Indian Penal Code and Section 27of the Arms Act. Crime No.796 of 2013 of Neyyattinkara Police Station had been registered for offences punishable under Sections 143, 147, 148, 341, 323, 324, 332, 427, 506(ii) and 307 r/w.149 of the Indian Penal Code and Section 27of the Arms Act. Both crimes are now under investigation.

(2.) ALLEGATION is that the first accused in the crime, who operated a quotation gang, with the other accused, all of them forming an unlawful assembly, pursuant to their common object, assaulted the de facto complainant with deadly weapons, on account of previous enmity towards him for having given evidence in a crime case against first accused in its trial before the court. Occurrence allegedly took place at about 7.30.p.m. On

(3.) PETITIONER is directed to be released on bail subject to the following conditions :-