MUHAMMED NAVAS A Vs. STATION HOUSE OFFICER EDAKKAD

JUDGEMENT

(1.) Accused No. 14 (A. Muhammed Navas) in Crime No. 356 of 2008 of Edakkad Police Station has filed this Bail Application under S.439 of the Code of Criminal Procedure.

(2.) The offences alleged against the petitioner are under S.13(2), 16, 18, 38, 39 and 40 of the Unlawful Activities (Prevention) Act and under S.120B, 121, 121A, 124B, 465 and 471 of the Indian Penal Code. The petitioner was arrested on 07/11/2008 and he is in judicial custody.

(3.) The learned Director General of Prosecutions submitted that there are 23 accused persons included in the case, of whom 14 persons were arrested, 4 persons (Accused Nos. 7, 8, 9 and 10) died in an encounter in Jammu and Kashmir while they attempted to cross the border and 5 persons are yet to be arrested. He also submitted that Accused No. 15 escaped from Jammu and Kashmir.