AMALRAJ M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of the Criminal Procedure Code moved by accused Nos. 1 to 4 and 7 in crime No. 257/2020 of Kannavam Police Station in Kannur District.

(2.) The petitioners along with seven others face allegations for offences punishable under Sections 120B, 143, 147, 148, 341 and 302 read with Section 149 IPC and also Sections 25 and 27 of the Arms Act.

(3.) The alleged incident had happened on 08.09.2020. The precise allegation is that while deceased Muhammed Salahudheen was travelling in a car, all the accused persons after hatching a conspiracy and in prosecution of their common object, way laid him on the road and hacked him to death. Accused Nos.1 and 2 were arrested on 21.09.2020 and accused Nos.3, 4 and 7 are in judicial custody from 25.10.2020. Meanwhile, on completion of investigation, charge sheet has already been laid. On committal, the case has been taken on file as S.C.342/2021, pending trial before the Additional District Court-II, Thalassery.