ABDUL RAHIMAN FARIS Vs. STATE OF KERALA

JUDGEMENT

(1.) This application seeking regular bail has been fled by the 1st accused in crime No.896/2025 of Ottappalam Police Station, registered alleging commission of offences punishable under Sec. 126(2), 115(2), 118(1), 110 r/w 3(5) of Bharatiya Nyaya Sanhita (for short "BNS").

(2.) Prosecution allegation is that, due to a previous animosity towards the de facto complainant, on 6/10/2025, at 8:30 p.m., the accused Nos.1 to 5, in furtherance of their common intention at Pathirippala - Pookkattukunnu Road, wrongfully restrained the de facto complainant, and the 1st accused stabbed on his left arm with a knife, and the 2nd accused hit on his left fnger using a country stone. In the meantime, the 3rd accused kicked the chest of the de facto complainant, and the 4th and 5th accused beat him using their bare hands. If the de facto complainant had not warded off the attack of the 1st accused using the knife, his death would have occurred. Hence, the accused is alleged to have committed the above-said offences.

(3.) Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor and pursued the records.