SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Applications for regular bail. The petitioners are accused 1 and 2. Altogether, there are 5 accused persons. They face indictment for the offences punishable under Sections 120B, 301, 302 and 364 read with Section 34 of the IPC.

(2.) The 1st accused is a senior official of the Police Department. The 2nd accused is a relative of his. The deceased was related to both the petitioners-accused.

(3.) The prosecution alleges that the petitioners had entered into a conspiracy to do away with the deceased. The 1st accused had engaged accused 3 to 5 who were also allegedly the co-conspirators. The 1st accused entertained bitter animosity against the deceased who was employed by him and who allegedly had an illicit relationship with the wife of the 1st accused.