MUHAMMED ABDUL BASITH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The applicant is the accused No.3 in Crime No.1072/2023 of Manimala Police Station. The offences alleged are punishable under Ss. 294(b), 323, 341, 506 and 308 read with 34 of the IPC.

(3.) The prosecution case, in short, is that on 20/5/2023 and 21/5/2023, the applicant along with the accused Nos. 1 and 2, assaulted the defacto complainant and when the defacto complainant was on his way to the police station as per the direction of the police, the applicant threatened him over phone that he would kill him and thereby committed the offences.