ABDUL KADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of Cr.P.C.

(2.) The applicant is the sole accused in Crime No.823/2020 of Santhanpara Police Station for having allegedly committed the offences punishable under Sections 307 of the I.P.C. and under Section 4 read with Section 25(1)(b)(B) of the Arms Act.

(3.) The prosecution case, in brief, is that on 15.07.2020 at about 4.00 PM, the applicant allegedly shot at the de facto complainant's husband, Sumesh, a Gatekeeper in M/s GIE Plantations intending to commit his murder. The gun was an unlicensed and unauthorised one and thereby he committed an offence under the Arms Act also.