GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 439 of the Code of Criminal Procedure, seeking bail and the petitioner is the 1st accused in crime No.478/2012 of Mangalapuram Police Station, Thiruvananthapuram, now pending as S.C.No.201/2023 on the files of Additional Sessions Court-IV, Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor in detail. Perused the relevant materials form part of the case diary including the history of the case pointed out by the learned Public Prosecutor.

(3.) In this matter, the prosecution case is that, accused Nos. 1 to 3 committed murder of one Prakasan after taking him inside an autorickshaw bearing registration No. KL-16-H-3908, driven by the 4th accused. Accordingly, crime alleging commission of offences punishable under Ss. 302, 201 r/w 34 of IPC as well as under Sec. 3(1) r/w 181 of MV Act was registered and thereafter Final Report also was filed on 30/10/2013.