AKHIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioners are accused Nos.8, 12 and 13 in Crime No.621 of 2021 of Mannanchery Police Station, Alappuzha District. The said crime has been registered alleging commission of offences under Ss. 143, 147, 148, 324, 302, 212, 120(B) read with Sec. 149 of the Indian Penal Code.

(3.) The prosecution case is that accused Nos.1, 7, 14 and 15 entered into a criminal conspiracy with accused Nos.2 to 6 to murder one Shan and on 18/12/2021, they attacked the aforesaid Shan with deadly weapons and as a result of which, he succumbed to his injuries. In so far as petitioners herein are concerned, the allegations against the 1st petitioner (8th accused) is that at the instruction of accused No.15 he helped to transport the accused persons or some among them from Pullamukulam on 19/12/2021 in an ambulance of which he is the driver. The allegation against the 2nd petitioner (accused No.12) is that he helped to harbour the accused persons in his wife's house at Thrissur and the allegation against the 3rd petitioner (accused No.13) is that he helped in providing food for the accused persons, while they were holed up in Thrissur.