PRABIN KUMAR MOHAMKUMAR 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 18 and 19 in Crime No. 186/2009 of kottakkal Police Station.

(2.) THE offence alleged against the petitioner is under Section 399 of the indian Penal Code.

(3.) THE prosecution case is that on 5. 5. 2009 at 3 AM, the accused persons were found in three vehicles near a restaurant at Kottakkal. The allegation is that they were making preparations for committing decoity. Weapons like swords, iron rod, masks, coir pieces, cloth pieces etc. were recovered from the vehicles.