NISHAD Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 12th accused in Crime No.1989 of 2021 of Palakkad Town South Police Station, alleging offences punishable under Sec. 120(b), 143, 144, 147, 148, 341, 302, 109, 118, 201, 212, 465, and 471 r/w sec. 149 of the Indian Penal Code, 1860 and also under sec. 27(3) r/w sec. 7(a) (b) of the Arms Act, 1959.

(3.) The crime relates to the murder of one Sri. Sanjith, who was an active worker of the RSS. Prosecution alleges that on 15/11/2021, accused 1 to 5 formed themselves into an unlawful assembly, armed with dangerous weapons, and while Sri. Sanjith was travelling on a motorbike along with his wife, they rammed into him and hacked him to death in front of his wife.