NASEEF T.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This anticipatory bail is filed in Crime No.111/2020 of Nilambur Police Station, Malappuram District registered for offences punishable under Sections 143, 145, 147, 148, 188, 353 read with Section 149 of Indian Penal Code and Section 3(2)(e) PDPP Act by petitioners 1 to 7.

(2.) I heard the learned counsel for the petitioners and also learned Public Prosecutor.

(3.) The learned Public Prosecutor after verifying the respective ranks of the petitioners submitted that they are accused Nos.3, 4, 5, 6, 9, 7 and 8 in the crime.