HARISANKAR K. Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 11th day of May, 2021 This is an application for anticipatory bail.

(2.) The petitioner is the 5th accused in crime No.275/2021 of Tirur Police Station for the offences punishable under Sections 286 and 153A of the Indian Penal Code.

(3.) The aforesaid crime was registered on the basis of a complaint registered by one C.P.Muhammed Basheer. The sum and substance of the allegation is that on 13.04.2021, some persons fired crackers in front of his house and one of such persons thrown a cracker into the compound of his house.