VINOD K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, seeking bail and the petitioner is the 1st accused in crime No.1495/2022 of Kannur Town Police Station where accused alleged to have committed offences punishable under Ss. 143, 147, 148, 341, 324, 326, 307 and 149 of IPC.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the case diary and the materials placed by the learned Public Prosecutor.

(3.) The prosecution allegation is that, at about 11.30 pm on 18/12/2022, the accused formed themselves into an unlawful assembly armed with deadly weapons with knowledge that they are members of the said assembly and physically assaulted the defacto complainant and his friend and caused serious injuries to them, with intention to murder them.