JASAR S C Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition for bail filed under Section 439 of the code of the Criminal Procedure. Petitioner is the second accused in crime No. 212/2009 of Hosdurg Police Station alleging commission of offences punishable under Sections 143, 147, 148, 341, 324, 308 read with 149 of the Indian Penal Code.

(2.) IN connection with the above crime, the petitioner was arrested on 10. 04. 2009 and since then, he has been in judicial custody.

(3.) I have heard the learned counsel for the petitioner and also the learned Public Prosecutor.