PRADEEP @ KANNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 439 of the Code of Criminal Procedure, 1973.

(2.) The petitioner is the 5th accused in Crime No.166 of 2018 of the Medical College Police Station, Thiruvananthapuram. The aforesaid crime has been registered alleging offences punishable under Sections 143, 147 and 148 r/w. Section 149 of the Indian Penal Code and under section 27 of the Arms Act and Section 5 of the Explosive Substances Act.

(3.) The prosecution allegation is that on 24.01.2018 at 9.55 PM, a car bearing Reg. No.KL-64-8111 was intercepted by the Sub Inspector of Police, Medical College Police Station. The petitioner and four others were found inside. The first accused was a notorious criminal who was involved in numerous cases. Search of the car resulted in the seizure of country bombs, chopper and other weapons. The accused were arrested and they were produced before the learned Magistrate on the next day and were remanded.