HEMANTH KUMAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This is an application for bail under S. 439 of the Code of Criminal Procedure. The petitioners are accused Nos. 1 to 3, 5 and 4 in Crime No.478 of 2011 of Kunnamangalam Police Station, Kozhikode District.

(2.) The offences alleged against the petitioners are under Ss. 143, 147 and 452 read with 149 of the Indian Penal Code and S. 3(1) of the Prevention of Damage to Public Property Act.

(3.) The prosecution case is the following: