KUTTIKRISHNAN P Vs. P MARTIN JOSE

JUDGEMENT

(1.) This petition is filed under Section 438 of the Cr.P.C.

(2.) On 17.1.2011, at about 8 PM, Sri Ragesh, the informant in Crime No. 13 of 2011 of the Kannapuram Police Station, along with his friends, Manoj, Vijeesh, Shijith and Ramith were having a conversation, sitting in a waiting shelter, at a place called Marachappa in Kannur District. They were CPI (M) workers. Suni@ Pampu Suni, Arun Keecherikunnu and Dinoop, who are named in the FIR, and known RSS workers, along with six identifiable persons, are alleged to have formed themselves into an unlawful assembly and in prosecution of their common object came in an Innova Car and unleashed a brutal onslaught on the informant and Manoj. They threw bombs and caused grievous injuries. The informant and Manoj were removed to the hospital to save their life. Manoj succumbed to the injuries.

(3.) On 18.11.2011, based on information furnished by the injured, Crime No.13/2011 of the Kannnapuram police station was registered under Section 143, 147, 148, 452, 324, 302 read with Section 149 of the I.P.C and under Section 3 and 5 of the Explosive Substances Act, 1908.