VISHNU PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) These are second bail applications seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The applicants are the accused, Nos. 4 to 6, in Crime No.203/2022 of Kasaba Police Station, Palakkad. The offences alleged are punishable under Ss. 109, 118, 120B, 324, 326, 307, 302, 465, 471, 201 r/w 34 of IPC and Sec. 27(3) r/w 7(a) of the Arms Act.

(3.) The prosecution case, in short, is that on 15/4/2022 at about 1.20 p.m., the applicants and the remaining accused, in furtherance of their common intention to commit the murder of one Sri. Mohammed Subair, rammed a car into the bike on which he and his father were returning from the mosque, and the accused, Nos.1 and 2 slashed him with weapons that they were carrying, and he after that, succumbed to the injuries.