MIKDAD Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the 5th accused in Crime No. 109/09 of Erumeli police Station, alleging commission of offences punishable under sections 143, 147, 148, 308 and 324 read with section 149 of Indian penal Code.

(3.) THE case of the prosecution is that the petitioner who was the member of an unlawful assembly, attacked the defacto complainant.