NOUFAL M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2024, by the 9th accused in Crime No. 891/2022 of the Mattannur Police Station, Kannur, which is registered against five accused persons for allegedly committing the offences punishable under Ss. 143, 147, 148, 341, 324, 308, 286 and 427 r/w Sec. 149 of the Indian Penal Code and Sec. 5 of the Kerala Prevention of Damage to Private Property and Payment of Compensation Act, 2019. The petitioner was arrested and remanded to judicial custody on 19/7/2024.

(2.) The crux of the prosecution case is that, on 23/9/2022, at around 06.30 hours, the accused, in furtherance of their common intention, assaulted the defacto complainant, who was returning from Kannr Airport on his motorcycle. Thus, the accused have committed the above offences.

(3.) Heard; Sri. E.A Harris, the learned counsel appearing for the petitioner and Sri.C.S. Hrithwik, the learned Public Prosecutor.