KUMARAKUPPAN Vs. STATE

JUDGEMENT

(1.) THIS petition is for bail.

(2.) ALL that the petitioner says in the petition is that he is falsely charged for alleged offences under section 323, Indian Penal Code, and under section 374 of the Explosives Act, that he is innocent, that because of his political involvement in Marxist -Leninist Movement, he is deliberately charged by the police and that he is prepared to produce sureties.

(3.) THE averments in the counter -affidavit further show that the petitioner was arrested only on 11th May, 1078 by the police at Gingee where he committed an offence under section 307, Indian Penal Code, which ended in his conviction and that the appeal preferred by him was also dismissed. The counter -affidavit also states that a charge -sheet was filed on 2nd April, 1980, that the accused -petitioner is also facing trial in three other cases including a case of murder and that the petitioner would abscond if bail is granted.