VISHNU S. BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a Bail Application filed under Section 439 of Criminal Procedure Code.

(2.) Petitioner is the accused in Crime No.636 of 2019 on the file of the Museum Police Station, Thiruvananthapuram. The above case is chargesheeted by the Museum Police and now it is pending as S.C.No.1221 of 2019 before the Additional Sessions Judge-IV, Thiruvananthapuram. The above case is registered alleging offences punishable under Sections 294(b), 341, 342, 324,326, 506(ii) and 302 r/w. 34 IPC.

(3.) The prosecution case in nutshell is that the petitioner and another murdered one Ani on 24.3.2019. The petitioner was arrested on 31.3.2019.