SHAJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 14th accused in Crime No.897/2021 of Alappuzha South Police Station, alleging various offences including sec. 302 r/w sec. 149 of the Indian Penal Code, 1860.

(3.) On the morning of 19/12/2021, the deceased, who was a member of a political party and an Advocate by profession, was brutally murdered inside his house in front of his mother and wife. Twelve persons allegedly stormed into his house at 6.30 am and attacked the unsuspecting deceased with dangerous weapons like a hammer and sword, and the victim died on the spot itself. Petitioner was arrested on 7/1/2022 and is stated to be the main conspirator behind the incident.