VIVEK Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the 4th accused in Crime No.667/06 of Kalamassery Police Station for an offence punishable under section 397 read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The prosecution case is that on 18.11.2006 at about 7 PM four assailants, three of them including the petitioner armed with pistols, trespassed into the Muthoot Bank (Pvt.)Limited, Kalamassery and attempted to commit robbery, during the course of which they had attacked a peon by name Paulson and when he made hue and cry, the local people restrained accused 1 to 3, but the 4th accused, viz, the petitioner herein successfully made good his escape.