JITHU M.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONERS are accused 2 and 6 in Crime No.453 of 2014 of the Chengannur Police Station for the offences punishable under Sections 143, 147, 148, 447, 307, 324, 323 and 427 r/w Section 149 of the Indian Penal Code, apprehend arrest and have filed the application.

(2.) APPLICATION is opposed by the learned Public Prosecutor.

(3.) LEARNED counsel submits that the allegations are not true and that the petitioners are falsely implicated. It is submitted that to accused 4 and 5, this Court has granted pre - arrest bail.