FAISAL RAHMAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner on 27/12/2023 under Sec. 439 of the Criminal Procedure Code, 1973 (Act No.2 of 1974) praying to grant bail.

(2.) The petitioner/sole accused was arrested and remanded to judicial custody on 1/12/2023 for the alleged offences punishable under Ss. 294(b) and 506(ii) of the Indian Penal Code, 1860 (Act No.45 of 1860) r/w Sec. 27(1) of the Arms Act, 1959(Act No. 54 of 1959) in Crime No.235 of 2023 on the file of the respondent-police.

(3.) The case of the prosecution is that the petitioner had developed some grudge with the Police with regard to the encounter death of one Komban @ Jegan. Due to the said grudge, on 1/12/2023, when the Police came in Jeep, the petitioner herein abused them in filthy language and also tried to attack them with a sword. Hence, the case.