ANSAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The petitioner is the accused No.3 in Crime No.606/2019 of Chevayur Police Station. The offences alleged are under Ss. 326, 307, 120B r/w 34 of the IPC.

(3.) The prosecution case in short is that on 12/10/2019, the petitioner along with the remaining accused conspired to commit murder of one Shaji and to execute the same, hired the taxi autorickshaw of Shaji and when they reached Thayyil-Thazham, the petitioner along with accused Nos.1 and 2 assaulted him with deadly weapons and thereby committed the offence.