ABDULLA SABIQ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners filed this application under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail. They are the accused in crime No.356/2024 of Poonthura police station, Thiruvananthapuram district, for offences punishable under Ss. 294(b), 341, 323, 324, 307 read with Sec. 34 of the Indian Penal Code.

(2.) The prosecution case is that, on 8/4/2024 while the defacto complainant was standing near SKT Hospital, the 1st and 2nd accused manhandled him due to previous enmity. Thereafter, the accused persons called the defacto complainant for settlement. When he went for settlement, the 3rd and 4th accused attacked him, and he managed to escape from there after attacking the 3rd and 4th accused. It is further alleged that the 3rd and 4th accused followed him and attacked him again near SKT Hospital and threatened to kill him and the 3rd and 4th accused stabbed him resulting in serious injuries. The petitioners were arrested on 9/4/2024 and have been in judicial custody since then.

(3.) The learned counsel for the petitioners submits that the petitioners are innocent of the allegations levelled against them and falsely implicated in the crime.