HARIKUMAR G NAIR 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 accused No. 5 in Crime No. 126 of 2009 of medical College Police Station.

(2.) THE offences alleged against the petitioner are under Sections 120 (B), 436, 307 and 212 read with Section 34 of the Indian Penal Code and Section 3 of the Explosive Substances Act.

(3.) THE prosecution case is that the first accused, due to enmity towards the defacto complainant, who is a Police Officer, conspired with the other accused and consequently on 25. 2. 2009 accused Nos. 1 and 2 threw acid bombs at the residence of the defacto complainant and caused loss to him. The allegation against the petitioner is that he harboured the accused persons and that he is also involved in the conspiracy. The petitioner was arrested on 24. 3. 2009 and he is in judicial custody.