ABDUL LATHEEF MOHAMMED HAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Petition filed under Sec. 439 Cr.P.C. the petitioners who are accused Nos. 3 & 4 Crime No.227/2006 of Kasargod Police Station for offences punishable under Secs.143, 147, 148, 326 and 307 read with Sec. 149 I.P.C., seek their enlargement on bail.

(2.) I heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) The 3rd accused was arrested on 11/12/2006 and the 4th accused surrendered before the Magistrate on 15/12/2006 and was remanded to judicial custody.