MUHAMMED SHAHID Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 2nd accused in Crime No. 955 of 2022 of Mannuthy Police Station, Thrissur District, for having committed offences punishable under Ss. 341, 323, 324, 308 and 427 read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 1/12/2022 at about 1.15 p.m., the petitioner, along with other accused persons, wrongfully restrained and inflicted voluntary hurt upon the defacto complainant with dangerous weapons like PVC pipe and wooden logs at the public road in front of Kura Club at Nellikunnu, and thereby caused serious injuries to him. Thus, the petitioner and the other accused are alleged to have committed the offences mentioned above.