RAHUL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Fifth accused in Crime No.2782/2015 of Karunagappally Police Station registered under Sections 143, 147, 148, 447, 323, 324 and 149 of the Indian Penal Code, seeks pre -arrest bail.

(3.) On 15 -09 -2015 at 10.30 p.m, the accused person, as member of an unlawful assembly attacked the de facto complainant by using sword and other weapons.