RADHAKRISHNAN ALIAS KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners who are accused Nos.8, 12 and 13 in Crime No.4/07 of Agaly Police Station for offences punishable under sections 342, 395, 427 and 450 IPC read with section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act, 1989, seeks their enlargement on bail.

(2.) The occurrence took place on 10.1.2007 and the petitioners were arrested on 12.1.2007.

(3.) When the petition came up for hearing, learned counsel for the petitioners submitted that he is not pressing the application so far as it relates to accused Nos.8 and 13 and that he is pressing the application only with regard to the 12th accused.