MOHAMMED SAHID M 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 petitioner and the learned Public Prosecutor appearing for the respondent. C.D. produced.

(3.) The petitioner is the 6th accused in Crime No.13 of 2013 of Mayyil Police Station. The offences alleged are under Sections 143, 147, 148, 341, 324, 308 and 506(i) read with Section 149 of IPC. Learned counsel for the petitioner submits that the petitioner is innocent of the allegations raised against him. He is aged only 19. He has no criminal antecedents. He is a Plus Two student. The investigation of the case is almost over. The allegation attracting the offence under Section 308 of IPC has not been made against the petitioner. He further submits that the petitioner apprehends arrest by the police at any time. 4. Learned Public Prosecutor has opposed this petition.