MOHAMMED SAHAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, by the 1st accused in Crime No.81/2024 of the Kattoor Police Station, Thrissur, registered against the accused for allegedly committing the offences punishable under Ss. 341, 323, 324, 294(b), 506 and 308 r/w Sec. 34 of the Indian Penal Code (in short, 'IPC'). The petitioner was arrested and remanded to judicial custody on 17/4/2024.

(2.) The gist of the prosecution case is that: on 4/2/2024, at around 22.30 hours, the accused, in furtherance of their common intention, wrongfully restrained the defacto complainant and a person named Aashik and the 2nd accused pulled down the defacto complainant and his friend (injured) and the 1st accused stabbed him with a knife on his abdomen and he suffered serious injuries. Thus, the accused have committed the above offences.

(3.) Heard; Sri.Binoy Vasudevan, the learned counsel appearing for the petitioner and Smt.Neema T.V., the learned Public Prosecutor.