BAIJU ALPHONS Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners 4 in number seek anticipatory bail on the allegation that the Sakthikulangara police are at their heels in connection with Crime No.70/07 registered for offences punishable under sections 452, 324, 427 and 294(b) read with section 34 IPC.

(2.) Learned Public Prosecutor, on instructions, submitted that while petitioners 1 and 3 are accused Nos.3 and 4 respectively, petitioners 2 and 4 are not accused in the said case.

(3.) The case of the prosecution is that due to previous enmity at about 2 p.m. on 20.2.07 the petitioners and the other accused persons criminally trespassed upon the property of the defacto complainant and assaulted him with stick, etc.