ANWAR P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONS filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) PETITIONER in both these matters are common. He is involved in two crimes registered by Panoor Police. Crime Nos. 16 of 2011 and 17 of 2011 were registered by the Police alleging offences punishable under Sections 143, 147, 148 and 153A read with Section 149 of the Indian Penal Code (in short, "IPC") and Sections 3 and 4 of the Explosives Substances Act, 1908. Petitioner was a student at the time of the incident.

(3.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor.