SHEMIM Vs. STATE

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the 2nd accused in Crime No.2513 of 2017 of the Sasthamcottah Police Station, registered under Sections 447, 452, 323, 324 and 307 r/w. Section 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 22.12.2017 at about 6.45 PM, the petitioner herein along with the first accused, one Rinu Razak, trespassed into the house of the de facto complainant's son Mujeeb and the first accused is alleged to have assaulted Mujeeb with a deadly weapon and inflicted serious injuries. Thereafter, Sajeed, the brother of Mujeeb, intervened and the first accused is alleged to have inflicted injuries on him as well. Subsequently, the daughter-in-law and wife of the de facto complainant were also assaulted by the 1st accused. Insofar as the petitioner herein is concerned, he is alleged to have actively aided the first accused in perpetrating the offences.