ANSAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner herein is arrayed as the fourth 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 charged along with him in the crime.

(3.) The prosecution case is that, on the basis of pre-existing rivalry between two political parties, on 30/8/2020, at about 11:30 pm, the accused murdered the deceased and injured another person. The case is infamously known as Venjaramoodu double murder. The petitioner was arrested on 5/9/2020 and has been in judicial custody since then.