RAJEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications arise from Crime No.1637 of 2013 of the Kannur Town Police Station for the offences punishable under Secs.120B, 143, 147, 148, 341, 353, 332, 324 and 307 r/w Sec.149 of the Indian Penal Code and Sec.3(1) of the PDPP Act for alleged attack on the Chief Minister and party on 27.10.2013.

(2.) First of the above applications is filed by the 99th accused, under Sec.439 of the Code of Criminal Procedure seeking regular bail as he is in custody from 24.11.2013. The second of the applications is filed under Sec.438 of the Code of Criminal Procedure for pre-arrest bail.

(3.) Learned Public Prosecutor has submitted that the petitioner in B.A.No.8266 of 2013 is not so far identified in Crime No.1637 of 2013 (but, he is the 4th accused in Crime No.1639 of 2013 of the same station which is in respect to an incident connected to the incident in Crime No.1637 of 2013). Last of the above applications is preferred by the 80th accused in Crime No.1637 of 2013, also for pre-arrest bail.