MURUKESAN RAJI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 4th accused in Crime No.729 of 2020 of Walayar Police Station, Palakkad District registered alleging commission of offence punishable under Sec. 286 of IPC and Ss. 4 and 5 of the Explosive Substances Act.

(3.) The prosecution case is that, on 15/11/2020 at 4 hours at Pampampalam Toll Plaza, while conducting special patrolling duty in connection with election, accused Nos. 1 and 2 were found illegally transporting gelatin sticks in 35 boxes and fuse wire connected Detonators in five boxes in a goods carriage vehicle bearing registration number TN-29/BV-9996 from Tamil Nadu to Kerala without valid license or pass and thus the accused committed the above said offences.