SANJEEV HANSDA Vs. STATE OF KERALA

JUDGEMENT

(1.) These are petitions filed under Sec. 482 of the Cr.P.C by accused in Crime No. 1588/2021 of Kunnathunadu police station, registered on 26/12/2021 alleging offence under Ss. 143, 147, 148, 332, 323, 324, 342, 427, 436, 440 read with Sec. 149 of the IPC and Sec. 4 of the Prevention of Damage to Public Property Act. The petitioners in Crl.M.C.No.1197/2022 are accused Nos.66, 69, 70, 77, 80, 82, 108, 110, 155, 158, 161, 164, 167, 168 and 174 in the crime. Petitioners in Crl.M.C.No.1235/2022 are accused Nos. 49, 53, 54 and 55 whereas the 51st accused in the crime is the petitioner in Crl.M.CNo.1244/2022 and accused Nos. 65, 71, 78, 154, 159 and 173 are the petitioners in Crl.M.CNo.1245/2022.

(2.) The allegations against the accused persons, 174 in number, is that on 26/12/2021 at 02.30 a.m, they had formed an unlawful assembly and in prosecution of their common object, wrongfully confined the defacto complainant, a police officer and members of the police team and armed with deadly weapons, assaulted and caused them injuries. They also set ablaze the police jeep bearing registration No.KL-01 CH 7141 and other gadgets of the police and caused them a total loss of Rs.12,05000.00. All of them were arrested for the case on 29/12/2021 and 3/1/2022 and since then are in judicial custody.

(3.) By the order of the Judicial First Class Magistrate, Kolenchery they were released on bail imposing stringent conditions, inter alia, on the following conditions: