ASHRUFF Vs. STATE OF KERALA

JUDGEMENT

(1.) These are applications for regular bail filed by 9 among the 25 accused persons who are in custody in Crime No. 704 of 2010 of Muvattupuzha Police Station for offences punishable under Sections 143, 147, 148, 120 B, 323, 324, 326, 441, 427, 506 (ii), 307, 153 A, 201, 212 read with Section 149 I.P.C. and Section 3 of the Explosive Substances Act, 1908 and Sections 15, 16, 18, 18 B, 19 and 20 of the Unlawful Activities (Prevention) Act, 1967.

(2.) B.A. 5134 of 2010 is filed by A2 who was arrested on 4-7-2010. B.A. No. 5795 of 2010 is filed by A15 and A16 who were arrested on 23-7-2010 and 24-7-2010 respectively. B.A. 5824 of 2010 is filed by A7 who was arrested on 9-7-2010. B.A. 5940 of 2010 is filed by A43 and A48 who were arrested on 7-8-2010. B.A. 5950 of 2010 is filed by A19 who was arrested on 25-7-2010. B.A. 6017 of 2010 is filed by A47 who was arrested on 7-8-2010. B.A. 6186/2010 is filed by A1 who was arrested on 4-7-2010. As on today (i.e. 26-10-2010), Al and A2 have completed 114 days, A15 and A16 have completed 95 and 94 days respectively, A43, A47 and A48 have completed 80 days.

(3.) The case of the prosecution can be summarised as follows: