FAHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) Apprehending arrest in Crime No.21 of 2020 of Pavaratty Police Station, Thrissur, registered for offences under Sec. 143, 147, 148, 341, 323, 324, 326, 506(ii), 302 r/w 149 of the Indian Penal Code, the accused has filed this petition seeking pre-arrest bail.

(2.) The prosecution case is that, on 18/1/2020 at about 7.30 p.m., the accused formed themselves into an unlawful assembly armed with deadly weapons like sepiumstick, in the prosecution of their common object, criminally trespassed into the deceased's wife's house situated at Mecheripady and thereafter to wreak their personal vengeance against him with respect to some property disputes, they caused hurt as well as grievous hurt to him by beating him on the head. While the defacto complainant was undergoing treatment, he succumbed to death on 24/1/2020. Pavaratty police initially registered Crime No.21/2020 against the accused persons, including the petitioner herein, for the offences under Sec. 143, 147, 148, 341, 323, 324, 326, 506(ii), r/w 149 of the IPC.

(3.) The learned counsel appearing for the petitioner and the learned Public Prosecutor, who opposed the bail application, were heard.