ARUN RAJ Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the third accused in Crime No.1675 of 2021 of Maranalloor Police Station, Thiruvananthapuram District alleging commission of offences punishable under Ss. 286 of the Indian Penal Code and Sec. 4(a) of the Explosive Substance Act.

(3.) The prosecution allegation is that the accused Nos.1 and 2 has thrown crude bombs (crackers) into the court yard of the defacto complainant in the night on 30/7/2021. It is alleged that the petitioner made the crude bombs and given to the 4th accused. The accused Nos.1 and 2 collected the bombs from the 4th accused and thereby the petitioner committed the aforesaid offences.