ALSAJ S. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 2nd accused in Crime No.219 of 2022 of Kattakada police station, Thiruvananthapuram district. The above case is registered against the petitioner alleging offence punishable under Sec. 3(a) of the Explosives Substances Act, 1908 and Sec. 9B of the Explosives act.

(2.) The prosecution case is that with an intention to create havoc, on 23/3/2022 at about 4.30 pm, the 1st accused, who came as pillion rider in the bike of the 2nd respondent threw a petrol bomb at the north-eastern corner of the waiting shed situated near Government School, Paruthippally Kuttichal and thereby panicked the people by creating chaos. Hence, it is alleged that the accused committed the offence.

(3.) Heard the counsel for the petitioner and the Public Prosecutor.