RANJITH Vs. CIRCLE INSPECTOR OF POLICE ERNAKULAM

JUDGEMENT

(1.) Except Bail Application No. 6626 of 2009, all the other four Bail Applications are under Section 439 of the Code of Criminal Procedure. Bail Application No. 6626 of 2009 is filed under Section 438 of the Code of Criminal Procedure for anticipatory bail. The Bail Applications relate to Crime Nos. 2347 of 2009 and 2348 of 2009 of Central Police Station, Ernakulam. The details are as shown below: <p><table class = tablestyle width="90%" border="2" align="center" cellpadding="2" cellspacing="2" style="font-family:verdana"> <tr> <td><div align="center"><strong>Crime No.</strong></div></td> <td><div align="center"><strong>Number of Bail Application</strong></div></td> <td><div align="center"><strong>Rank of the accused</strong></div></td> <td><div align="center"><strong>Name of the accused</strong></div></td> </tr> <tr> <td><div align="center">2347 of 2009</div></td> <td><div align="center">6613 of 2009</div></td> <td>Accused No. 8</td> <td>Saneesh</td> </tr> <tr> <td><div align="center">2347 of 2009</div></td> <td><div align="center">6616 of 2009</div></td> <td>Accused No. 7</td> <td>Vaishak</td> </tr> <tr> <td><div align="center">2347 of 2009</div></td> <td><div align="center">6626 of 2009</div></td> <td>Accused Nos. 2, 3 and 6</td> <td>Shyam Manu Maneesh Suvin R. Menon</td> </tr> <tr> <td><div align="center">2348 of 2009</div></td> <td><div align="center">6618 of 2009</div></td> <td>Accused Nos. 7, 8 and 9</td> <td>Ranjith Geemon Sarath</td> </tr> <tr> <td><div align="center">2348 of 2009</div></td> <td><div align="center">6655 of 2009</div></td> <td>Accused No. 7</td> <td>Ranjith</td> </tr> </table>

(2.) Those accused persons who were arrested were remanded to judicial custody. They are in judicial custody since 26-10-2009. They have filed the applications for Regular Bail. Accused Nos. 2,3 and 6 in Crime No. 2347 of 2009 were not arrested and they have sought for anticipatory bail.

(3.) The incident occurred at 2.30 P.M. on 26-10-2009 in the campus of Maharaja's College, Ernakulam. Students belonging to or owing allegiance to Kerala Students Union (KSU)and Akhila Bharathiya Vidhyarthi Parishad (ABVP) are the accused persons in Crime No. 2347 of 2009. In Crime No.2348 of 2009, the accused persons are students belonging to or owing allegiance to Students Federation of India (SFI). According to the members of SFI, they were attacked by the members of KSU and ABVP. The version of members of KSU and ABVP is that they were attacked by the members of SFI. Students belonging to both the warring groups sustained injuries including head injuries.