SHIRAN BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for regular bail under Section 439 of Cr.P.C.

(2.) The prosecution case, in brief, is that on 29.09.2020 at about 5.40 a.m. while the de facto complainant's friend, named Sasi was out on the public road for a morning walk near Ollur Government College Ground, the applicants and the 1st accused formed an unlawful assembly and in the prosecution of the common object to murder the said Sasi, they wrongfully restrained him and assaulted him. The 1st accused inflicted multiple stab injuries on the neck, shoulder and right arm of him, to which he succumbed on 9.10.2020.

(3.) The applicants state that they do not have any criminal antecedents. Custodial interrogation and recovery of the weapon are already over. Since they have been in custody from 29.09.2020 onwards, they are entitled to regular bail.