MUHAMMED RAMEES K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application for regular bail is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioners are accused Nos. 1 to 3 and 6 in Crime No.1254/2023 of Payangadi police station, registered for offences punishable under Ss. 143, 147, 148, 341, 323, 324 and 307 r/w Sec. 34 of the Indian penal Code.

(3.) The prosecution allegation is that on 20/11/2023 at 17.30 hours near Eripuram KSEB Office in Ezome amsom, accused Nos. 1 to 144 and identifiable 20 persons, who were CPM, SFI, DYFI workers with an intention to commit an offence formed themselves into an unlawful assembly armed with deadly weapons and wrongfully restrained one Sudheesh Vellachal with an intention to cause his death and beaten his head with helmet, plant pot and iron stick and sustained injury to him. While the defacto complainant and the activists of Youth Congress trying to prevent the same, the accused persons also beat them and sustained injury to them, and thereby committed the above offence.