AJINEES Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure. The Petitioner is accused No. 2 in Crime No. 558 of 2011 of Kenner Town Police Station.

(2.) The offences alleged against the petitioner are under Sections 143, 147, 148, 341, 324 and 308 read with 149 of the Indian Penal Code.

(3.) The prosecution case is the following: