AKHIL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Eighth accused in Chirayinkeezhu Police Station Crime No.833 of 2015 registered for offences punishable under Sections 143, 147, 148, 308, 323, 324 and 364 read with Section 149 of the Indian Penal Code is the petitioner. He seeks bail.

(3.) It is that on 28.06.2015 at about 4.45 p.m., the petitioner along with other accused persons in furtherance of their common object formed into an unlawful assembly, armed with weapons and restrained the defacto complainant. He received a stab injury at the hands of some of the accused. Petitioner is in custody from 18.11.2015 onwards.