ABDUL GAFOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) Application under Section 438 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in Crime No.522 of 2015 of Tirur Police Station registered alleging offences punishable under Sections 143, 147, 148, 341, 323, 324, 325, 308 and 506(i) read with Section 149 of the Indian Penal Code. He seeks pre -arrest bail.

(3.) It is alleged that on 21.03.2015 at about 11.00 p.m. while the defacto complainant and another were walking, the petitioner and some others formed into an unlawful assembly, armed with iron rod and other weapons, waylaid the defacto complainant and attacked him causing injuries. They intended to commit culpable homicide is the allegation.