MURUKESHNARENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 438 of the Code of Criminal Procedure 1973, seeking pre-arrest bail.

(2.) Petitioners are accused Nos.1 and 2 in crime No.316/2020 of Pookkottumpadam police station, Malappuram. The offences alleged against the accused are punishable under Sec. 120B(1) of the Indian Penal Code.

(3.) The prosecution case is that, between 27/7/2018 and 27/7/2020 , petitioners 1 and 2 along with accused Nos.3 to 10 committed criminal conspiracy with the intention to kill the de facto complainant for the reason that he helped one Murukesh Prabhakaran in his family property dispute with the petitioners 1 and 2. It is submitted that the case is only a foisted case against the petitioners and registered at the instance and under the influence of the de facto complainant due to political pressure. There are several civil and criminal disputes and proceedings pending between the petitioners, de facto complainant and his henchmen.