AMBROSE.P.A @ BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused in Crime No.756/2014 of Njarakkal Police Station, Ernakulam District. Offences alleged are under sections 143, 147, 452, 323, 354 and 294(b) r/w 149 of IPC. Apprehending arrest, this petition is filed for anticipatory bail.

(2.) THE learned counsel for the petitioners submits that the defacto complainant and his friend Sarath used to sell ganja and other narcotic drugs and so about 86 people of that locality filed mass complaint before the Njarakkal Police Station and so the complainant and his friend had animosity towards the petitioners. The learned counsel further submits that some persons might have raised their protest in one way or the other, but the petitioners are innocent.