SHAFI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused Nos. 4 and 5 in Crime No. 157 of 2014 of the Kunnamkulam Police Station for the offences punishable under Secs. 143, 147, 148, 323, 324, 326 and 308 r/w Sec. 149 of the Indian Penal Code, apprehend arrest and have filed this application.

(2.) LEARNED Public Prosecutor has opposed the application. It is submitted that on 16.01.2014 at about 9.45 p.m. due to political rivalry, the petitioners and others attacked the de facto complainant and others with deadly weapons and inflicted hurt/grievous hurt in their attempt to cause death. It is submitted that custodial interrogation of the petitioners is required.

(3.) SOME other accused in Crime No. 157 of 2014 filed B.A. No. 3789 of 2014 for similar relief. There also the same argument was advanced. This Court found that having regard to the nature of allegations and circumstances of the case, request for pre -arrest bail cannot be allowed and that the fact that some of the accused in other cases were granted relief is no ground to grant relief to the petitioners in B.A. No. 3789 of 2014. Having regard to that also, I do not find reason to take a different view in this application.