ADAM MUSTHAFA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioner is accused No. 1 in Crime No. 263 of 2009 of Tirur police Station.

(2.) THE offences alleged against the petitioner are under Sections 143, 147, 148, 341, 323, 324 and 308 read with Section 149 of the Indian Penal Code.

(3.) THE petitioner was arrested on 5. 5. 2009 and he is in judicial custody. Learned Public Prosecutor submitted that investigation of the case is at the final stage.