SULFI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 3rd accused in Crime No.449 of 2022 of Thumba Police Station registered alleging commission of offence punishable under Sec. 34 of IPC and Sec. 5 of Explosive Substance Act, 1908.

(3.) The prosecution case is that on 27/4/2022 at 7.30 p.m, the accused persons were found at eastern side of Attinkuzhy Railway Line, Stationkadavu, in possession of explosive substance for illegal activity, without any license or authorization U/s.34 IPC and Sec. 5 of Explosive Substance Act 1908.