(1.) This is an application for bail under Section 439 of the Code of Criminal Procedure. The Petitioners are accused No. 1 to 3 in Crime No. 187 of 2011 of Thrikkunnappuzha Police Station, Alappuzha District.
(2.) The offences alleged against the accused are under Sections 143, 147, 148, 324, 427 and 307 read with Section 149 of the Indian Penal Code and Section 27(1) of the Arms Act.
(3.) The date of occurrence was on 27.5.2011. The Petitioners were arrested on 29.5.2011 and they were remanded to judicial custody.