SHAJI ALIAS KONNAKUZHI SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the 11th accused in S. C. No. 148/09, now pending before the Additional Sessions Court (Fast Track No. II), adhoc, Thrissur, alleging commission of offences punishable under sections 143, 147, 427, 324, 326, 307 and 302 read with section 149 of Indian Penal Code. In connection with the aforesaid crime, the petitioner has surrendered before the Judicial First Class Magistrate's court, Chalakudy on 12. 2. 2009 and since then has been in judicial custody.

(3.) I have heard the learned Public Prosecutor.