NISSAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners are accused Nos.4, 5, 6, 7, 8, 9, 10, 11, 12, 13 and 14 in Crime No.84/2012 of Payyoli Police Station, who are alleged to have committed offences punishable under Sections 143, 147, 148, 452, 427, 341, 323, 307 and 302 r/w 149 IPC.

(2.) FORTUNATELY , for this Court the exercise of narrating the facts and other details becomes unnecessary, as that exercise had already been undertaken by this Court while disposing of B.A No.4951/2012 filed by accused Nos.1 to 14 in Crime No.84/2012 by order dated 14.8.2012. This Court after adverting to the rival contentions and finding that the objection raised by the prosecution then had sufficient strength and is sustainable and feeling that it may not be proper to release the petitioners then on bail considering the circumstances and also the possibility that they creating a terrifying atmosphere making it impossible for the witnesses to depose before the Court, disposed of the bail application as follows:

(3.) THEREAFTER on a motion made by the wife of the deceased on 20.9.2012, further investigation was ordered. Further investigation this Court is told regarding the conspiracy. According to the person, who sought further investigation, much more powerful and influential persons involved in conspiracy and they had been deliberately left out for obvious reasons.