MUHAMMED SAHID Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This is an application filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for quashing the proceedings against the petitioners in the case C.P No. 64/2019 on the file of the Court of the Judicial First Class Magistrate-I, Nadapuram.

(2.) The petitioners are accused 1 to 3 in the aforesaid case. The offences alleged against the petitioners are under Sections 3 and 5 of the Explosive Substances Act, 1908. The prosecution case is that on 29.03.2013, at about 22:45 hours, the accused hurled a bomb towards the house of the de facto complainant and caused damage to the ladder in the house.

(3.) The case was registered on the basis of the statement given to the police by the de facto complainant. After completing the investigation of the case, the police had filed charge sheet against the petitioners in the competent court.