DEEPU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitions filed under Section 438 Cr.P.C.

(2.) Factional feud, allegedly occurred in a political party, had lead to an untoward incident. The petitioners in B.A. No. 9134 of 2014 are A3 to A5 and the petitioner in B.A. No. 9153 of 2014 is A2 in Crime No. 720 of 2013 of the Mararikulam Police Station, presently being investigated by the CBCID as CBCID Crime No. 425/CR/STATS/2013 of CBCID, Thrissur, for the offences punishable under Sections 120B, 153, 447, 427 and 436 read with Section 34 IPC.

(3.) On 31.03.2013 at about 1.30 a.m., some miscreants had set ablaze the memorial building with thatched roof of late Comrade P. Krishnapillai. A portion of the building caught fire. There was allegedly an attack on the statue of Comrade P. Krishnapillai, which caused some minor damage to the statue. Some of the articles kept inside the building including a coat have become burnt.