YESUDAS NANU Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioners who are some of the accused persons in Crime No. 288 of 2006 of Eroor Police Station for offences punishable under Sections 143, 147, 148, 447, 427, 308 read with Sec. 149 I.P.C. and Sec. 3 of the Exposive Substances Act, seek anticipatory bail.

(2.) The occurrence took place on 20-10-2006 at 9 p.m. during which the accused persons are alleged to have criminally trespassed into the house of the de facto complainant and thrown crackers in which one Rajesh was allegedly injured. The assailants are also alleged to have been armed with iron rods and an axe and are alleged to have caused damage to one Maruthi Car.

(3.) The learned Public Prosecutor opposed the application.