SADANANDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS apprehend arrest in Crime No.491 of 2013 of Wandoor Police Station for the offences punishable under Sections 143, 147, 148, 341, 324, 326, 308, 294(b), 394 and 506 (1) r/w Section 149 of Indian Penal Code.

(2.) ALLEGATION is that on 27 08 2013 at about 6.30 p.m., the accused attacked the defacto complainant and others with iron rod and reaper ect. Petitioner and others moved the learned Sessions Judge, Manjeri for anticipatory bail but, the request of the petitioners was rejected.

(3.) LEARNED Public Prosecutor submitted that iron rod and reaper ect. are to be recovered.