ABBAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking regular bail.

(2.) The applicant is the accused No.8 in Crime No.678/2020 of Ottapalam Police Station. The offences alleged are punishable under Ss. 143, 144, 147, 148, 341, 323, 324, 307 and 302 read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution case, in short, is that the applicant along with the remaining accused formed an unlawful assembly and in prosecution of the common object of the assembly, with intention to kill the de-facto complainant and his brother, wrongfully restrained the brother of the de-facto complainant, assaulted him with dangerous weapons such as sword, iron pipe etc who later succumbed to the injuries and thereby committed the offences.