SREEVALSAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the 5th accused in Crime No.132 of 2021 of Kattoor Police Station, Thrissur District. The offences alleged against the petitioner are punishable under Ss. 302, 308, 120B, 212 r/w Sec. 34 of the Indian Penal Code,1860 apart from Sec. 3(a) of the Explosive Substances Act, 1908 and Sec. 27 of the Arms Act, 1959.

(3.) According to the prosecution, on 14/3/2021 while the deceased was standing along with her relative on the roadside near her residential building, accused Nos. 1, 3, 4, and 6 after conspiring with the remaining accused, hurled explosives towards her and caused her death after stabbing and hacking her with deadly weapons and inflicted grievous injuries including blast injuries and thereafter she succumbed to the injuries and the accused committed the offences alleged.