RAMSHEED K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) BAIL application No.3213 of 2014 was filed by the second accused and bail No.3214 of 2014 was filed by 9th accused in crime No.59 of 2014 of Hosdurg Police Station for regular bail under Section 439 of the Code of Criminal Procedure.

(2.) THE case of the prosecution in nut shell was that on 15.01.2014 at about 11.30 a.m, the accused persons formed themselves in an unlawful assembly with deadly weapons and attacked the de facto complainant, who was in official duty controlling the procession taken by the accused persons pelting with stones and prevented them from discharging their official duty and thereby all of them committed the offences punishable under Section 143,147, 148, 341, 323, 324, 332 and 308 read with Section 149 of the Indian Penal Code.

(3.) THE applications were opposed by the Public Prosecutor on the ground that the investigation is not over and the present petitioner absconding after the incident.