GURUVAYURAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioners are accused Nos.1 to 3 in Crime No. 240/2022 of Palakkad Town North Police Station, Palakkad alleging commission of offences punishable under Ss. 439 of the Cr.P.C.

(3.) The prosecution case is that, on 7/4/2022 during night the accused Nos.1 to 3 park their motor cycle having Reg.No. KL-09-AF-6712 in front of Sreevalsan Bar, Olavokkode. The vehicle was subsequently stolen by somebody and in search of the vehicle, it was found that one Rafeek had stolen the motor cycle of the accused. Due to that enmity on 7/4/2022 at 23.45 hours the accused Nos 1 to3 had taken Rafeek to Aiswarya colony, Olavakkode and at the road, the third accused had caught hold on the body of Rafeek from behind. Accused Nos, 1 and 2 have fisted on the face of Rafeek and then the accused No.1 had hit the head of Rafeek towards a wall and caused severe injuries and thus resulted in the death of Rafeek. By the above act the accused have committed murder of Rafeek. Thus the accused were alleged to have committed the above said offence.