ARUN SHARMA Vs. STATE OF KERALA

JUDGEMENT

(1.) These applications are filed under Sec. 439 of the Cr.P.C.

(2.) The applicants in B.A. No.778 of 2018 are the accused Nos.1, 2 and 4 to 6 in Crime No.208 of 2019 of the Adoor Police Station, which was registered on 4.1.2019 under Sections 427, 308 and 120B r/w. Sec. 34 of the Penal Code and Sec. 3(a) of the Explosives Substances Act, 1908.

(3.) The applicants in B.A. No.780 of 2019 are the accused Nos. 1 to 5 in Crime No.30 of 2019 of the Adoor Police Station registered initially Sections 308, 326, 427 r/w. Sec. 34 of the Penal Code and Sec. 3(a) of the Explosive Substances Act. Subsequently, Sections 307 and 120B of the Penal Code were added.