SUPRIYESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail under Section 439 of the Cr.P.C.

(2.) The applicants are accused 2 to 4 in Crime No.31/2021 of Cherupuzha Police Station for having allegedly committed an offence punishable under Section 302 read with Section 34 of the I.P.C.

(3.) The prosecution case, in brief, is that on 02.02.2021 between 8.00 PM and 9.30 PM at a place called Poolakkutti in Kanichar Amsom, the deceased went to the house of the 1st accused for consuming alcohol.