MUJEEB REHUMAN MUHAMMED KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of criminal procedure. The petitioner is the first accused in Crime No. 187/2009 of Eravipuram Police Station.

(2.) THE offence alleged against the petitioner is under Sections 143, 147, 148, 324, 308 and 427 read with Section 149 of the Indian Penal Code.

(3.) THE prosecution case is that on 16/05/2009, the accused persons formed an unlawful assembly and attacked United Democratic Front Workers, who were participating in the Victory Rally in connection with the declaration of the results in the Loksaba Election. It is alleged that the accused persons pelted stones at the defacto complainant and others. The petitioner was arrested on 17/05/2009 and he is in judicial custody.