BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) O R D E R

(2.) IN this Petition filed under Sec.438 Cr.P.C. the petitioners who are accused Nos.3, 1 and 4 respectively in Crime No.39/07 of Mannarkkad Police Station for offences punishable under Sections 143, 147, 148 and 353 read with section 149 IPC and section 3(1)(c) of the PDPP Act, seek anticipatory bail.