PRASANTH KUMAR Vs. C I OF POLICE

JUDGEMENT

(1.) Accused Nos. 13 Prasanthkumar and 14 Ismail in crime No. 31 of 2008 of Thrikkakkara police station have filed BA Nos. 3192 of 2009 and 3069 of 2009 respectively under Section 439 of the Code of Criminal Procedure seeking bail. They are in judicial custody since 14.12.2008 and 17.1.2009 respectively.

(2.) The offences alleged against the accused persons in the case are under Sections 143, 147, 148, 307, 324, 307 and 120B read with Section 149 of the IPC and Sections 3 and 4 of the Explosive Substances Act.

(3.) According to the prosecution, accused Nos. 1, 4, 5 and 9 are absconding and accused Nos. 6, 7 and 8 died in an encounter in Jammu, while they tried to cross the border.