MUNTHASEER Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 3rd accused in Crime No.826/2021 of Chadayamangalam Police Station, Kollam alleging commission of offences punishable under Sec. 396 and 302 r/w Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that, on 22/7/2021, at 1.30 am, accused Nos. 1 to 5, in furtherance of their common intention, committed the murder of Ajayan Pillai, who was the driver of lorry bearing No. KL 09 A H 3111, while committing dacoity and thereby committed the aforesaid offence.