MUHAMMED NISHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications are filed under Section 439 of Criminal Procedure Code was heard through Video Conference. Since these Bail Applications are filed by the accused in the same crime, I am disposing of these cases by a common order.

(2.) The petitioners are the accused in crime No.27/2021 of Melattur Police Station. The above case is registered against the petitioners and others alleging offences punishable under Sections 324, 307, 302 r/w Section 34 of the Indian Penal Code.

(3.) The prosecution case in brief is as follows:- On 27.01.2021 at about 9.10 p.m., the accused due to previous enmity towards Hamsa @ Bapputty and Mohammad Sameer, assaulted and manhandled them by beating with sticks. It is further alleged that the second accused stabbed Mohammad Sameer using a knife causing fatal injury and while undergoing treatment he succumbed to the injuries. Hence, it is alleged that the accused committed the offence. The petitioners were arrested and produced before the Jurisdictional Court on 29.01.2021.