KIRAN SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicants are accused Nos. 1, 2, 4 and 7 seeking regular bail in Crime No.292/2020 of Angamaly Police Station registered under Sections 143, 147, 148, 447, 506(2) and 308 r/w 149 of the IPC and under section 9(B)(1)(b) of the Explosives Act.

(2.) I have perused the prosecution allegations in the crime and also the necessary documents on record. I have also heard the learned Public Prosecutor and the learned counsel for the accused via video conferencing.

(3.) The prosecution allegation is that the accused, forming themselves into an unlawful assembly hurled country bombs on to the house of the defacto complainant and wielded swords causing injuries to three persons. The learned Public Prosecutor opposed the bail contending that these accused have got criminal antecedents. But it is seen that so far as accused Nos. 4 and 7 are concerned, they have not been involved in any other crimes after 2019 and 2017 respectively. Further, the alleged injuries are only minor in nature. Further more, it was brought to my notice that accused Nos. 3, 5 and 6 were already released on bail in this crime. As regards A1 and A2, they stand on somewhat different footing and their criminal antecedents are on higher side.