MANU Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants are the accused No.5, 6 and 7 in Crime No.859/2020 of Munambom Police Station, Ernakulam, for having allegedly committed offences punishable under Sections 302, 120(B) and 212, r/w Section 34 of the IPC. The prosecution case, in brief, is this:

(2.) On 22.09.2020 at about 4.45 AM, the applicants, along with the other accused, hatched a conspiracy to commit the murder of a young man named Pranav and accordingly, the deceased was called to the Palathumkulangara beach road and the accused persons brutally assaulted him, inflicted 39 ante mortem injuries to which he succumbed. It is stated that the 1st accused was enamoured with a lady towards whom the deceased also was smitten with. A rivalry between them started for winning the affections of the lady love they were smitten with. A1 wanted his competitor in love to be removed.

(3.) Heard the learned counsel appearing for the applicants and the learned Public Prosecutor. The learned Public Prosecutor has vehemently opposed the application for bail, stating that the applicants are members of a gang led by the 1st accused and both of them have criminal antecedents.