ANANTHU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed by the 4 th accused, under Section 439 Cr.P.C, seeking regular bail. The petitioner was implicated into crime No. 599/2018 of Ollur Police Station, alleging that he has taken part in the commission of offences punishable under Sections 143, 144, 148, 341, 324 and 307 r/w Section 149 IPC.

(2.) The incident alleged was occurred on 20.06.2018 at about 13 hrs. According to the prosecution, the petitioner along with other accused formed themselves into an unlawful assembly at Nambiar Road and wrongfully restrained the de facto complainant, who was proceeding through the road in a motor cycle, assaulted him and inflicted with injuries. An FIS was lodged by the de facto complainant before the Ollur Police and that culminated in the registration of the aforesaid crime. In the said circumstances, the petitioner has approached this Court seeking regular bail.

(3.) Sri.P.K.Sajeev, the learned counsel for the petitioner has contended that as per the allegation of the prosecution, the only role attributed to the petitioner is that he restrained the defacto complainant. According to him, he has been taken into custody on 25.06.2018 and has co-operated with the investigation process. It is pleaded by him for foregoing reasons that the release of the petitioner on bail is justified.