FAZIL Vs. SUB INSPECTOR OF POLICE KILIMANOOR

JUDGEMENT

(1.) PETITIONER , who is the 8th accused in Crime No. 169/CR/TVM/06 (originally registered as Crime No. 270/2006 of Kilimanoor Police Station) for offences punishable under Sections 143, 147, 148 and 302 read with 149 I.P.C., seeks anticipatory bail.

(2.) THE learned Public Prosecutor opposed the application.