DEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of Code of Criminal Procedure, 1973.

(2.) Petitioner is the 2nd accused in Crime No. 1052 of 2018 of Ollur Police Station, Thrissur District alleging offences punishable under Ss. 308, 109, 212 and 120B read with Sec. 34 of the Indian Penal Code, 1860, apart from Sec. 3(A), 5 of the Explosive Substances Act, 1908.

(3.) According to the prosecution, on 30/11/2018 at 9.05 p.m., the accused in the case who are 15 in number formed themselves into an unlawful assembly and attacked the defacto complainant at a street near the house and pelted a country bomb and thereby committed the offences alleged.