SAJEEB Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure, 1973, seeking regular bail.

(2.) The Petitioner herein is arrayed as the first accused in S.C No.260/2021 on the files of Additional Sessions Court-I, Thiruvananthapuram arising out of Crime No. 2414/2020 registered by Venjaramoodu Police Station for offences punishable under Ss. 120(b), 109, 294(b), 341, 302, 201, 118, 120, 212 r/w 34 of the Indian Penal Code, 1860 and Sec. 27 of the Arms Act. Eight other persons are accused along with him in the crime.

(3.) The prosecution case is that, based on a pre-existing rivalry between two political parties, on 30/8/2020, at about 11:30pm, the accused murdered the deceased and injured another person, who also succumbed to the injuries. The case is infamously known as the Venjaramoodu double murder. The petitioner was arrested on 30/8/2020 and has been in judicial custody since then.