ADARSH P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code (Cr.P.C.) was heard through Video Conference.

(2.) The petitioners are the accused in crime No.526/2021 of Kannur City Police Station. Above case is registered against the petitioners alleging offences punishable under Secs.3 and 5 of the Explosive Substances Act.

(3.) The prosecution case is that on 12.10.2020 at 00.20 hours, some unknown persons blasted explosives on road at a place called Uluvachal at Kannur. Hence, it is alleged that the accused committed the abovesaid offences. According to the prosecution, the accused are anti-social activitists and with an intention to cause danger to the human life exploded explosives substances.