VIJITH K.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 1st accused in Crime No.1491 of 2020 of Koratty Police Station, Thrissur registered alleging commission of offences punishable under Ss. 302 and 34 of the Indian Penal Code, which is now pending as S.C.No.822 of 2021 on the file of the Additional Sessions Court, Irinjalakkuda.

(3.) The prosecution allegation is that, on 18/11/2020, the petitioner and the 2nd accused went to a toddy shop along with the deceased. At the toddy shop the accused had a fight with the deceased with regard to an allegation that he had stolen the mobile phone. He was assaulted inside the toddy shop. The Manager of the toddy shop asked them to leave the toddy shop. Accordingly, they went from the toddy shop and after a few hours three of them came back to the toddy shop and consumed toddy. Then again they had a fight with regard to the allegation of stealing the mobile phone of the accused. As per the allegation, accused persons assaulted the deceased and after that they went along with the deceased. In the next morning the body of the deceased was found beside the road and on further investigation the involvement of accused persons in the crime was revealed.