SANTHOSH KUMAR A.S. Vs. SUPERINTENDANT OF CBI REP. BY THE STANDING COUNSEL OF CBI, HIGH COURT OF KERALA AT ERNAKULAM

JUDGEMENT

(1.) Petitioner is the sixth accused in SC 244/2016 pending before the Court of the Special Judge (SPE/CBI), Thiruvananthapuram. Petitioner seeks bail under section 439 of Cr.P.C., 1973 He and the other accused persons allegedly committed offences punishable under Sections 120B, 201 and 302 of IPC.

(2.) Prosecution case is that the petitioner and the coaccused committed murder of one Rajesh @ Happy Rajesh on 27.4.2011.

(3.) Heard the learned counsel for the petitioner and the learned standing counsel for the CBI.