ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, seeking regular bail and the petitioner is the 1st accused in crime No.136/2023 of Njarakkal Police Station, Ernakulam.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the relevant materials form part of the case diary, placed by the learned Public Prosecutor.

(3.) The prosecution case is that, at about 10.00 am on 19/2/2023, the accused herein after sharing common intention to commit murder of the defacto complainant, jointly attacked him and caused very serious injuries including fractures in their attempt to commit his murder. Although, the defacto complainant sustained very serious injuries, he survived. Pursuant to the occurrence, recording the statement of the defacto complainant crime alleging commission of offences punishable under Ss. 341, 326, 307 and 201 of IPC was registered and is on investigation.