MEHADI T.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail filed by the accused Nos.2 and 4 in Crime No.370/14 of Kasargod Police Station under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nutshell was that on 10.04.2014 at about 6.00 p.m. at Mogralputhur village on account of the political rivalry between the accused persons and the de facto complainant and others with a common object of committing murder of the de facto complainant, the accused persons formed themselves an unlawful assembly with deadly weapons and with that common object inflicted injuries on the de facto complainant and others with iron rod and other deadly weapons and thereby all of them have committed the offence punishable under Sections 143, 147, 148, 324, 307 read with Section 149 of Indian Penal Code.

(3.) THE application was opposed by the Public Prosecutor on the ground that investigation of the case is not over and if they are released on bail now as the Election results are expected, there is a possibility of law and order situation in the locality.