STATE OF KERALA Vs. M K PYLOTH

JUDGEMENT

(1.) This petition by the State, presumably under S.498(2) of the Code of Criminal Procedure, is for the cancellation of bail granted by the Sessions Court to the respondent herein, the 17th accused in the case, hereinafter referred to as "the accused" for the sake of brevity.

(2.) On 23-9-1972, at about 9.15 p.m., a person stated to be a leader of a political party was murdered. Later, in the night, on the same day, another person who, it is stated, was a worker of a rival party also was murdered. This is the prosecution case.

(3.) However, in the second case (with which alone we are concerned in this petition), though the incident is alleged to have taken place in the early hours of 24-9-1972, F.I.R. was registered only on 25-9-1972. Even then the investigation could not make much head way for a few days. It was only on 2-10-1972 that the first two witnesses were questioned by the police. Three accused persons were arrested on 3-10-1972 and another three on 4-10-1972