SAJEER. P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure seeking pre-arrest bail.

(2.) The applicant is the accused No.7 in Crime No.545/2022 of Kannapuram Police Station. The offences alleged are punishable under Ss. 143, 147, 148, 153 read with 149 of the IPC and Ss. 4 and 5 of the Explosive Substances Act.

(3.) The prosecution case, in short, is that the accused Nos. 1 to 5 along with the accused Nos. 6 to 9 committed criminal conspiracy and in pursuance of the said conspiracy the accused Nos. 1 to 5 formed themselves into unlawful assembly in two vehicles armed with explosives on 23/9/2022 at 10.45 am near the Polytechnic Kallyasseri and they tried to commit rioting and planned to attack the public and destroy the public vehicle by exploding petrol bomb under the guise of the Hartal.