AMAL S.KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) These bail applications arise from Crime Nos.2754/2018, 2634/2018 & 2745/2018 of Mavelikara Police Station, Alappuzha District. Crime No.2754/2018 was registered for offence punishable under Section 20 read with Section 27 of Arms Act, Crime No.2634/2018 was registered for offences punishable under Sections 20 read with Section 27 of Arms Act, 1908 and Section 3 read with Section 6 of Explosive Act, 1956 and Crime No.2745/2018 was registered for offences punishable under Sections 447 of IPC and Section 3 of Explosive Substances Act, 1908 respectively.

(2.) The crux of the prosecution allegation is that on 19.12.2018, the petitioner along with another person were found travelling in a motorcycle. When they were intercepted by the Police, they were found carrying three swords and one knife kept in a plastic sack. Both the accused were arrested. Their interrogation led to the recovery of huge collection of dangerous weapons, arms and explosives. The petitioner herein stands arrayed as the accused in all the three cases.

(3.) The contention of the learned counsel for the petitioner is that he has been falsely implicated in the above cases. It was also contended that on the basis of a suspicion, he was intercepted in a crime and thereafter he was implicated in the remaining cases. He has no connection with the weapons and arms allegedly recovered by the Police in all the above cases. It was also contended by the learned counsel for the petitioner that the petitioner has no criminal antecedents.