RINCY; ANIL; VINOD 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, 2 and 4 in Crime No.787 of 2013 of Sasthamcotta Police Station. The offences alleged are under Sections 143, 147, 114, 294(b), 452 and 323 read with Section 149 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 1st petitioner is a girl aged 20 and the 2nd petitioner is a boy aged 19. The investigation of the case has progressed much. The petitioners apprehend arrest by the police at any time, it is further submitted.