VOTTA ALIAS MUJEEB REHUMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioner in these applications seeks regular bail. In B.A. 549/07 he is the 2nd accused in Crime No. 728 of 2006 of Kayamkulam Police Station for offences punishable under Sections 143, 147, 148, 323 and 324 read with Sec. 149 I.P.C. and Sec. .5 (1) (a) and 27(1) of Arms Act, 1959.

(2.) The occurrence in this case took place on 26-12-2006 at 9.30 p.m. involving altogether 5 accused persons. De facto complainant in the case is alleged to have attacked with a sword by A1 and with a absorbent's by the 2nd accused, the petitioner herein.

(3.) In B.A. 553 of 2006 the petitioner is the first accused in Crime No. 720 of 2006 of Kayamkulam Police Station for an offence punishable under Sec. 394 read with Sec. 34 I.P.C. . The occurrence allegedly took place on 20-12-2006 at 2 p.m. in which the petitioner who was a pillion rider of a motor cycle driven by A2 in the case is alleged to have snatched cash worth Rs. 1650/- and a mobile phone from the de facto complainant.