C.P. MOHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are the parents of deceased Shuhaib, who was hacked to death on a public road at 10.50 p.m. on 12.02.2018 by four or five persons, who were armed with lethal weapons appeared at the spot in a vehicle which exhibited a board, 'for registration'. The assailants rushed to the deceased, and among them indiscriminately hurled bombs at the spot by causing explosions with a view to avoiding interventions from the public. Swiftly, cuts were inflicted repeatedly on the deceased, and in fact he was butchered to death. Two persons, one Noushad and the first informant, who attempted to intervene for the rescue of the deceased, were also attacked and cuts were inflicted on them.

(2.) Ext.P1 FIS was recorded by the Assistant Sub Inspector of Police at 3.15 a.m. on 13.2.2018, on the basis of which, Crime No.202/2018 of the Mattannoor Police Station was registered at 4.54 a.m. on 13.02.2018 through Ext.P1(a) FIR.

(3.) According to the first informant, the murder of the deceased and the attempt to murder the informant as well as Noushad, were out of political enmity from CPI(M) activists, as a result of a criminal conspiracy.