BAVA U. 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 10th 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 Sri. Sanjith, who was an active worker of the RSS. According to the prosecution, on 15/11/2021, the said Sri.Sanjith was murdered by accused 1 to 5 after forming themselves into an unlawful assembly and armed with dangerous weapons. Prosecution claims that while the deceased was travelling on a motorbike along with his wife, the accused rammed into him and thereafter hacked him to death in front of his wife.