AI Structured Summary
Not yet generated for this judgment
Judgment
The applicant is the 1st accused in Crime No.840/2020 of Parassala Police Station, Thiruvananthapuram for having allegedly committed offences
punishable under Sections 143, 147, 148, 149, 341,294(B) 323, 324, 326, 308 of the IPC.
The prosecution case, in brief, is that on 9.5.2020 at about 1.00 p.m at Thrikkannapuram in Chenkal Village, the applicant along with other accused
were members of an unlawful assembly and in the prosecution of the common object of the said unlawful assembly, they committed riot armed with
deadly weapons like an iron bar, stumps and wrongfully restrained the defacto complainant and hurled abuses at him and thereafter attacked him with
deadly weapons causing multiple fractures to him. It is noticed that both legs were fractured and grievous injury caused. The main perpetrators of the
crime are accused No.1 and 2. Accused Nos. 3 and 6 had also approached this Court for anticipatory bail and they were directed to surrender and
released on anticipatory bail. But the applicant is the main perpetrator of the crime along with the 2nd accused. Hence his request for anticipatory bail
cannot be granted.
In the result, the application is dismissed and the applicant is directed to surrender before the Investigating Officer within two weeks. In the event he
is being arrested, he shall be produced before the jurisdictional Court where he is at liberty to apply for a regular bail which shall be considered and
disposed of preferably on the very same day.