MURALI GOPALAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos. 1 to 12 in Crime No.189/2007 of Koyilandy Police Station for offences punishable under Sections 143, 147, 148, 452, 324, 427, 506(ii) and 307 IPC read with Section 149 IPC and also under Section 5 of the Explosive Substances Act, 1908, seek their enlargement on bail. The occurrence took place on 2.30 a.m on 7.3.2007. Accused Nos. 1 to 8 were arrested on 12.3.2007 and accused Nos. 9 to 12 were arrested on 14.3.2007.

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

(3.) The case of the prosecution is that due to previous enimity, around 30 assailants, including the petitioners herein, armed with deadly weapons like axe, bomb etc., criminally trespassed into the house of the defacto complainant after gaining entry by cutting open the door and attacked him.