MURALI A. Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an application for bail filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) The petitioner is Accused No.9 in the case registered as Crime No.81/2019 of the Bekal police station which was re-registered as Crime No.75/CB/KNR & KSD/2019 of the Crime Branch. The investigation of the case was subsequently entrusted to the Central Bureau of Investigation (CBI) and the case was again re-registered as Crime No.RC-3 (S)/2019/CBI(SCP).

(3.) The case relates to the murder of two young persons by name Kripesh and Sarath Lal, who were activists of Youth Congress, on 17.02.2019.