C H ASHOKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE are the bail applications filed by accused Nos.15, 16 and 3 respectively in Crime No.433/2012 of Vadakara Police Station, Kozhikode District. The offences alleged against them and other accused are under Secs.143, 147, 148 and 302 r/w 149 IPC and under Secs.120(B), 109, 118, 201 and 212 IPC and also under Secs.3 and 5 of Explosive Substance Act.

(2.) IT is alleged that on 4.5.2012 at 10.15 PM at a place called Vallikkad, the motorcycle ridden by Mr.T.P.Chandrasekharan, the leader of a local party - Revolutionary Marxist Party (RMP) was hit by the Innova Car used by the assailants and when he fell down he was brutally murdered by the persons who reached there in the Innova Car by hacking Mr.Chandrasekharan with swords. It is further alleged that in order to create an atmosphere of terror so as to desist other persons approaching the scene, the assailants exploded bombs also and thereafter the assailants escaped from the scene.

(3.) LEARNED Senior Counsel Sri.M.K.Damodaran, appearing for A15 and A16 and learned counsel for A3, Sri.T.G.Rajendran and also the learned Advocate General have been heard.