V MUHAMMED ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) In these bail applications filed under Sec. 439 Cr.P.C. the petitioners who are respectively accused Nos. 7, 8 and 9 in Crime No.334/06 of Medical College Police Station, Kozhikode for offences punishable under Sections 120 B, 121, 121 A, 465, 468, 471 read with Sec. 34 I.P.C. and Sections 7 and 14 of the Foreigners Act, 1946, Sec. 12(b) of the Indian Passport Act and Section 7 read with Sec. 133 (1) (a) of the Prevention of Corruption Act, 1988, seek their enlargement on bail. The petitioners were arrested on 5-11- 2006.

(2.) I heard the learned counsel for the petitioners and the learned Director General of Prosecutions Sri.P.G. Thambi.

(3.) From the investigation thus far conducted 12 persons whose complicity has been revealed have been arrayed as A1 to A12.