PREM SHAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) In these petitions filed under Section 438 Code of Criminal Procedure the Petitioners who claim to be A1, A2 and A4 to A9 in Crime No. 186 of 2010 of Agali Police Station registered for offences punishable under Sections 464, 465, 468, 420 and 120 B read with Section 34 I.P.C. and Section 3(1)(iv) and (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 seek anticipatory bail. The Petitioner in B.A. 5910 of 2009 is A4, the Petitioner in B.A.5914/2010 is A1, the Petitioners in B.A. 6594 of 2010 claim to be A5 to A9 and the Petitioner in B.A. 6673 of 2010 is A2. According to the Petitioners, the names of the various persons arrayed as accused persons in the above crime, so far, are as follows:

(2.) I heard Advocate Sri. Babu S. Nair, the learned Counsel appearing for the Petitioners in B.A. Nos. 5910, 5914 and 6594 of 2010, Senior Advocate Sri. A.M. Shafeeque appearing for the Petitioner in B.A.6673 of 2010 and Adv. Sri. K.K. Raveendranath, the learned Director General of Prosecutions I also perused the case diary files.

(3.) Senior Adv. Sri. A.M. Shafeeque and Adv. Sri. Babu S. Nair made the following submissions before me in support of the applications: