LIJESH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail.

(2.) B.A.No.5953/2022 is filed by the 1st accused, whereas B.A. No.6792/2022 is filed by accused No.13 in Crime No.183 of 2022 of New Mahe Police Station, Kannur District registered alleging commission of offences punishable under Ss. 143, 147, 148, 447, 204, 120B and 302 read with Sec. 149 of the Indian Penal Code (in short, "IPC ").

(3.) The prosecution allegation is that, the accused who are workers of BJP/RSS were in inimical terms with one Haridasan, a CPI(M) loyalist in connection with an incident which occurred on 8/2/2022 near to Kooloth Bhagavathi Temple in which accused Nos.10 and 11 were attacked by the said Haridasan and his friend named Angi Suran. Due to said animosity and political rivalry, the accused entered into a criminal conspiracy to commit murder of said Haridasan and on 21/2/2022 the accused formed themselves into an unlawful assembly and in pursuance of the conspiracy hatched, at 1.20 a.m. trespassed into the property of Haridasan and concealed themselves behind the bushes near to the well of the house of the said Haridasan. Immediately when the said Haridasan came to the courtyard of his house, the accused beat him using steel pipes and hacked him to death using sword and thus committed the above said offences.