LAWS(KER)-2007-2-279

SASIDHARAN ACHARY Vs. STATE OF KERALA

Decided On February 21, 2007
SASIDHARAN ACHARY Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) 1. In this Petition filed under Sec. 438 Cr.P.C., the petitioner who is the accused in Crime No. 39/2007 of Kottarakkara Police Station for offences punishable under Sections 294(b) and 326 IPC., seeks anticipatory bail.

(2.) I heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Having regard to the nature of the allegations levelled against the petitioner and the other circumstances of the case, I am inclined to grant anticipatory bail to the petitioner.