MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.454 of 2023 of Ponnani police station, Malappuram, for having committed offences punishable under Ss. 447, 341, 323, 324, 326, 307, 427 r/w 149 of IPC.

(3.) The allegation against the petitioner is that on 1/5/2023, the petitioner, along with the other accused on account of a previous enmity, came in a car at about 2.30 p.m. and assaulted the defacto complainant by using a reaper and a knife and thereby the defacto complainant sustained grievous injuries. Hence, the accused are alleged to have committed the offences mentioned above.