NASEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita.

(2.) Petitioner is the accused in Crime No.1989/2021 of Palakkad Town South Police Station, which is now pending as S.C.No.662/2022 on the files of the Additional Sessions Court-I, Palakkad. The above case is registered against the petitioner alleging offences punishable under Ss. 143, 144,147, 148, 341, 302, 120B, 201, 212, 109, 118, 465 and 471 read with Sec. 149 of the Indian Penal Code and Sec. 27(3) read with Sec. 7(a) (b) of the Arms Act.

(3.) The prosecution case is that, on 15/11/2021 at about 8.45 P.M. due to political animosity, one Sanjith, a worker of Rashtriya Swayam Sevak Sangh (RSS) was attacked by the accused Nos. 1 to 5 with swords and sticks, while he was travelling along with his wife. Due to the injuries inflicted upon the body of the said Sanjith, he died. The crime was initially registered against the five accused persons and during the course of investigation, the petitioner was also implicated as an accused alleging conspiracy. The petitioner was arrested on 23/12/2021. The petitioner is in custody from that day onwards.