CHALADAN SUJESH DASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.16/2007 of Dharmadam Police Station for offences punishable under Section 5 of the Explosive Substances Act, 1908, and 27 of the Arms Act, 1959, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that on 26.1.2007 at about 12 noon, the Sub Inspector of Police, Dharmadam, and his police party, on prior information, recovered one country bomb and two saker knives from the unfinished house of one Pradeepan. Subsequent investigation has revealed that the petitioner was one of the persons who had secreted the arms in the said place and that the petitioner is also involved in similar other crimes involving similar offence.