MUHAMMED SHAHIN Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are accused Nos. 1, 5 and 6 in Crime No. 125 of 2009 of Kazhakuttom Police Station.

(2.) THE offence alleged against the petitioners are under Sections 143, 147, 148, 149, 302 and 120-B of the the Indian Penal Code and Section 27 of the arms Act.

(3.) THE petitioners moved a Bail Application earlier, which was dismissed on 23. 5. 2009. The petitioners were arrested on 10. 3. 2009 and they are in judicial custody. Learned Public Prosecutor submitted that there are seven accused persons in the case and the seventh accused is yet to be arrested. The investigation is not over, though a major part of the investigation is completed. Learned Public Prosecutor also submitted that if the petitioners are released on bail, there is likelihood of a clash between the two groups, which may result in further loss of life.