AMAL ANTONY Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for pre-arrest bail filed under Sec. 438 of the Code of Criminal Procedure, 1973.

(2.) Petitioners are accused Nos. 1 and 2 in Crime No.1249 of 2022 of Narakkal Police Station, Ernakulam District, alleging offences punishable under Ss. 341,323,324 and 308 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused had on 29/10/2022 assaulted the defacto complainant (the 3rd respondent), while the 2nd accused stabbed him and the 4th respondent on his shoulders with a knife and thereby the accused actedin furtherance of their common intention and committed the offences alleged.