HABEEB BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) <DJG>V.RAMKUMAR, J.</DJG> Petitioner, who is the second accused in Crime No.314 of 2006 of Payangadi Police Station for the offences punishable under Sections 143, 147, 148, 341, 323, 324 and 307 I.P.C., read with Section 149 of the Indian Penal Code, seeks anticipatory bail.

(2.) The learned Public Prosecutor opposes the application.

(3.) The case of the prosecution is that on 21/11/2006, at about 10.30 p.m., 15 persons including the petitioner had on account of political rivalry, assaulted the de facto complainant and two others with deadly weapons like, iron bar, iron pipe etc..