SAYISH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos. 2 to 4 and 5 in Crime No. 421 of 2019 of Anthikkad Police Station, registered for the offences punishable under Sections 143, 147, 148, 447 and 427 read with Section 149 IPC and Section 3 read with Section 5 of the Explosive Substances Act.

(2.) The petitioners were arrested on 23.07.2019 and ever since they have been in custody.

(3.) Heard.