K K MOHAMMED FAROOK Vs. STATE OF KERALA

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 7 in Crime No. 29 of 2009 of andrott Police Station, Lakshadweep.

(2.) THE offences alleged against the petitioners are under Sections 143, 147, 148, 324, 395, 427, 435 and 506 (ii) read with Section 149 of the Indian penal Code.

(3.) THE petitioners were arrested on 25. 5. 2009. Learned counsel for the petitioners pointed out that in respect of an incident which occurred on 17. 5. 2009 at 4. 30 PM onwards, Crime No. 26 of 2009 was registered under Sections 143, 147, 148, 324, 427, 435, 448 and 452 read with Section 149 of the Indian penal Code and in respect of the same incident, adding some more details, Crime no. 29 of 2009 was registered on the information given by the de facto complainant on 20. 5. 2009. It is pointed out that in Crime No. 29 of 2009, section 395 is included only to see that the petitioners are denied bail. Learned Special Prosecutor opposed the Bail Application.