SUBASH Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The petitioners are accused Nos.5, 6, 3 and 4 respectively in Crime No.843 of 2009 of Ollur Police Station, Thrissur District.

(2.) THE offences alleged against the petitioners are under Sections 143, 147, 452, 294(b), 506(i), 341, 323 and 353 read with Section 149 of the Indian Penal Code and Section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) IT is submitted by the learned counsel for the petitioners as well as the learned Public Prosecutor that the direction in the order dated 22.7.2010 has been complied with by the petitioners.