SINAJ HUSSAINAR 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 Nos. 1, 3 and 4 in Crime No. 100 of 2009 of Peruvanthanam Police Station.

(2.) THE offences alleged against the petitioners are under Sections 294 (b), 308 and 324 read with Section 34 of the Indian Penal Code.

(3.) THE prosecution case is that on 16. 5. 2009, the date on which the counting of votes in the Parliament Election was held, the incident occurred.