SHYAMJITH GOPINATH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the first accused in Crime No.72/2007 of Thaliparamba Police Station for offences punishable under sections 341, 323, 324 and 427 read with section 34 IPC and subsequently also for an offence punishable under section 394 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) It is too early to accept the petitioner's contention that the ingredients of robbery are absent in the First Information Statement and that Sec.394 has been subsequently added only to see that a non- bailable offence is incorporated so that the petitioner will not be able to seek bail.