DEEPU P LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) Petitioner is arrayed as the 1st accused in Crime No. 675 of 2021 of Mannancherry Police Station, Alappuzha alleging commission of offence punishable under Sec. 27 of the Arms Act. The prosecution allegation is that on 29/12/2021 at 0.55 hours, while the defacto complainant, the Sub Inspector of Police, Mannancherry Police Station conducted vehicle inspection at Road Mukku in Alappuzha- Thanneermukkom road, the accused who were found coming in a car bearing registration No. KL-07-CA-4478 were in possession of a sword, a deadly weapon having length of 60 c.m., which was not meant for domestic or agricultural purpose.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.