JITHIN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the 1st accused in Crime Branch Cr.117/CB/TVM/R/2022 (Crime No.721 of 2022 of Cantonment Police Station, Thiruvananthapuram District) registered under Ss. 436, 427, 120 B of the Indian Penal Code and Ss. 3(a) and 5(a) of Explosive Substance Act, 1908.

(3.) The allegation of the prosecution is that the accused with the intention to cause destruction to the building CPI(M) committee office in which the complainant was working as an office staff on 30/6/2022 at 11.20 p.m., at Kunnukuzhy side, committed mischief by throwing a bomb which is an explosive substance into the compound of the said building through a gate which was intended for the passage of vehicles and been missed the target, the substance hit on the pillar of the gate. The accused thereby alleged to have committed the abovesaid offences.