VISHNU PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioners are the accused Nos. 4 and 6 in Crime No.203/2022 of Kasaba Police Station, Palakkad. The offences alleged are punishable under Ss. 109, 118, 120B, 324, 326, 307, 302, 465, 471, 201 r/w 34 of IPC and sec. 27(3) r/w 7(a) of the Arms Act.

(3.) The prosecution case, in short, is that on 15/4/2022 at about 1.20 p.m., the petitioners and the remaining accused, in furtherance of their common intention to commit the murder of one Sri. Mohammed Subair, rammed a car into the bike on which he and his father were returning from the mosque, and the accused Nos.1 and 2 slashed him with weapons that they were carrying, and he, after that succumbed to the injuries.