AMAL THAMPI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in Crime No.614/2022 of Vadakkekara Police Station, Ernakulam District for having committed offences punishable under Ss. 341, 323, 324, 307 r/w. Sec. 34 of the Indian Penal Code.

(2.) The appellation against the petitioners is that on the enmity that a complaint has been given against accused Nos.2 and 3 by the defacto complainant, his relatives and friends for driving motor cycles by creating huge noise, on 28/8/2022 at about 9 PM, accused Nos.1 to 4 in furtherance of their common intention wrongfully restrained the defacto complainant and others, who were coming in a motor cycle. The 1st accused had blown a knife at one Nijil, who was driving the motor cycle and it is further alleged that the 1st accused stabbed one Akhil Krishna and one Vishnu,when they tried to escape. The act of the accused was with an intention to kill them. It is also alleged that the other accused persons had attacked the injured persons using their fist.

(3.) The learned counsel appearing for the petitioners would say that the petitioners are totally innocent and falsely implicated with ulterior motives. At any rate, he points out that the petitioners are in custody from 29/8/2022 and continued custody of the petitioners are unnecessary.