PARAYIL MOHAMMED KUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are the driver and cleaner of a lorry and who are accused Nos.1 and 2 in Crime No.42/07 of Valanchery Police Station for offences punishable under sections 307 and 333 read with section 34 IPC and section 4(1) read with section 21(1) of the M.M.D.R.Act, seek their enlargement on bail. The occurrence took place at about 9.50 PM on 30.1.2007. The petitioners were arrested on 12.2.2007.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 9.50 PM on 30.1.2007, the de facto complainant who is the Sub Inspector of Police, Valancherry while attempting to intercept the lorry carrying illicit sand was attempted to be killed by driving the lorry towards him and the Sub Inspector sustained serious injuries.