RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are some of the accused in Crime No.1622/12 of Mavelikkara Police Station registered for offences punishable under Sections 143, 147, 120B, 361 r/w 149 of the Indian Penal Code and Section 23 of Juvenile Justice (Protection of Children) Act, 2000 and Section 10 and 13 of Unlawful Activities (Prevention) Act, 1967 hereinafter referred to as UA(P) Act.

(2.) PETITIONERS were initially arrayed as accused numbers 1 to 5 when crime was registered, but, later their rank has been changed as A2 to A6 arraying another person as first accused in the crime (A1). Investigation of the crime is now continuing incorporating offences under Section 18, 18B, 20 and 35 of UA(P) Act also.

(3.) PETITIONERS (A2 to A6) produced before the magistrate were remanded to judicial custody, which still continues, with their bail applications having been turned down by magistrate and also Sessions Judge. Petitioners have filed the above applications under Section 439 of Code of Criminal Procedure seeking their enlargement on bail. B.A No.1795/13 is by A2 and A3, B.A No.1797/13, by A4 and A6, and, B.A 1830/13, by A5 in the crime.