JAVID E.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused 1 to 4 in the case C.P No. 75/2019 on the file of the Court of the Judicial First Class Magistrate, Taliparamba.

(2.) The aforesaid case is based on Crime No. 582/2017 of Sreekandapuram Police Station registered under Sections 4 and 5 of the Explosive Substances Act, 1908 (hereinafter referred to as 'the Act').

(3.) The prosecution case is as follows: On 08.09.2017, the Sub Inspector of Sreekandapuram Police Station was conducting patrol duty with police party. He got reliable information that explosive substances were stored in the quarry owned by the first and the second accused. At about 16:00 hours, the police party reached the aforesaid place. Then they saw the third accused engaged in drilling stone and the fourth accused in possession of fuse wires with detonators. The police party conducted search of the premises. On the northern side of the quarry, they saw a sack which contained 380 gelatin sticks. They also found out a plastic barrel beneath the soil which contained explosive substances. The Sub Inspector seized the explosive substances and arrested the third and the fourth accused from the spot. He returned to the police station and registered Crime No. 582/2017 of the Sreekandapuram Police Station in the matter against the petitioners.