MIDHUN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code').

(2.) The petitioner is Accused No.35 in the case registered as Crime No.81/2015 of the Kolavalloor police station under Sections 143, 147, 148, 341, 506(ii), 427 and 307 I.P.C and Sections 3 and 5 of the Explosive Substances Act, 1908.

(3.) The prosecution case is that, on 20.01.2015, at about 07.30 a.m, the accused together obstructed the car in which the injured persons were travelling and that they hurled bombs at the car and made attempt to murder them.