SANTHU MOHAN @ VAISHAKHAN Vs. STATEOF KERALA

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is arrayed as 6th accused in crime No.465 of 2016 of Museum police station. The aforesaid crime has been registered alleging offence punishable under Section 143, 147, 148, 341, 294 (B), 323, 324, 307 r/w Section 149 of the IPC.

(3.) The incident allegedly took place on 22.3.2016 at 11.40 p.m at Kunnukuzhy Ward. The allegation is that accused Nos.1 to 5 in the crime along with three identifiable persons, formed themselves into an unlawful assembly and inflicted serious injuries on the de facto complainant, his brother and a friend of theirs.