SHIJUKUMAR CHANDRADAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Code of Criminal procedure. The petitioners are accused 2 and 4 in Crime No. 125/09 of kazhakuttom Police Station.

(2.) THE offences alleged against the petitioners are under Sections 143, 147, 148, 149, 302 and 120 (B) of the Indian Penal Code and Section 27 of the arms Act. The second accused was arrested on 15. 3. 2009 and he is in judicial custody from 16. 3. 2009. The fourth accused was arrested on 10. 3. 2009 and he is in judicial custody from 11. 3. 2009.

(3.) THE learned Public Prosecutor submitted that the investigation of the case is almost over. However, the 7th accused is not arrested so far. The learned Public Prosecutor further submitted that even if the petitioners are released on bail, that would not affect the further investigation in the case.