STIYO Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the third accused in Crime No.696 of 2019 of Kaipamangalam Police Station, Thrissur District registered for the offences punishable under Ss. 342, 364, 397, 302, 201 and 120B read with Sec. 34 of the Indian Penal Code.

(3.) The prosecution case is that the deceased, the husband of CW2, was the owner of a petrol pump. Every day he used to return to his house late at night with the money collected from his business in the petrol pump. The petitioner and the first accused who were aware of the said fact conspired together and with their motive to commit robbery chased the defacto complainant who was proceeding in his car at about 1.15 a.m on 15/10/2019. He used to travel to his residence by taking his vehicle through the service road. These accused persons also followed him in their motorcycle and when he reached near a curve on the road, an accident was created by them and the second accused remained on the road as if he fell down and sustained injuries in the accident. Soon the deceased came out of the car to know what had happened actually and at that time these accused persons wrongfully caught hold of him and assaulted him and even pasted a cello tape on his mouth and dragged him into the very same car and abducted him to a far away place and assaulted him. They looted his money and all belongings and brutally murdered him. Thereby they have committed the aforesaid offences.