ANWAR; SHOUKATHALI; RAFEEQUE Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Heard the learned counsel appearing for the petitioners and the learned Public Prosecutor appearing for the respondent. C.D. produced.

(3.) The petitioners are accused 1 to 3 in Crime No.384 of 2013 of Ponnani Police Station. The offences alleged are under Sections 341, 323, 324, 326 and 506(ii) read with Section 34 of IPC. Learned counsel for the petitioners submits that the petitioners are innocent of the allegations raised against them. They have no criminal antecedents. The investigation of the case has progressed much. He further submits that the petitioners apprehend arrest by the police at any time.