ANOOP Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for bail filed by the accused Nos.4 and 5 in Crime No.296/2014 of Mattannur Police Station under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nut shell was that on 16.03.2014 at about 11.15 hours the petitioners and others, who are workers of CPI(M) Party, formed themselves into an unlawful assembly with deadly weapons and on account of their political enmity and common object of causing injury to the de facto complainant, criminally trespassed into his house with explosive substances and threatened him and also caused damage to his house by hurling bomb and created a terrific atmosphere and thereby all of them have committed the offences punishable under Sections 143, 147, 148, 452, 506(ii) read with Section 149 of the Indian Penal Code and Sections 3 and 5 of the Explosive Substances Act.

(3.) THE application was opposed by the Public Prosecutor on the ground that the investigation of the case was not over and the petitioners have involved in other crime as well.