GOPAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second application for regular bail filed by accused No.1 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, under Sec. 439 of the Code of Criminal Procedure.

(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 Motor Vehicles Act was registered and thereafter Final Report also was filed on 30/10/2013.