SUBEESH BHASKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

(2.) The petitioner is the 6th accused in Crime No.868/2024 of Koduvally Police Station, Kozhikode. The above case is registered against the petitioner and others alleging offences punishable under Ss. 61(2), 49, 238, 333, 109(1), 336(3), 340(2), 111(3) r/w 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023.

(3.) The prosecution case is that on 23/12/2024, the petitioner who is the 6th accused in the above crime has arranged an Innova car with registration No.KL. 71 K 6196 and handed over it to accused No.2. He has further created a false number plate displaying the number of the car as KL 71 B 5262 to be affixed to the car. Thereafter, on 24/12/2024 at 01.15 A.M., accused Nos.1 to 5 have trespassed into the room where the defacto complainant's son Muhammad Sali stayed. They were armed with sword and gun. They have hacked the defacto complainant's son with a sword, caused him serious injuries and also fired the gun. After the incident, accused Nos.1 to 5 fled away in another car bearing registration No.KL 57 AB 4187 which was also arranged by the 6th accused who is the petitioner herein. Thereafter, the petitioner has attempted to erase out of the evidence by washing away the blood stains in the Innova car which was used for the commission of the offence. Petitioner along with other 5 accused persons were thus alleged to have committed the aforesaid offences.