ALAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS who are the accused in Crime No. 273/2010 of Wandoor Police Station for offences punishable under Sections 341, 324, 326 and 506(i) read with 34 I.P.C., seek anticipatory bail.

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

(3.) PETITIONERS shall not commit any offence while on bail.