THEJAS V.K, Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 of the Code of Criminal Procedure.

(2.) Petitioner is the second accused in Crime No.1297 of 2015 of Mattannur Police Station registered for offences punishable under Sections 341, 323, 324, 308 and 392 read with Section 34 of the Indian Penal Code. He seeks bail.

(3.) Prosecution case is that on 02.11.2015 at around 11.30 hours, the accused persons armed with deadly weapons restrained and kicked the defacto complainant. It is further alleged that the accused forcefully pulled down the defacto complainant and assaulted him. Further, iron rod was also used to cause injury to the defacto complainant. Thereafter they committed robbery of two mobile phones from the defacto complainant.