PRATHAPAN KUMARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused Nos.4 and 5 in Crime No.123/2007 of Karunagappally Police Station originally registered under section 41(1)(d) and 102 Cr.P.C. and subsequently registered for an offence punishable under Section 379 read with section 34 I.P.C., seek anticipatory bail.

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

(3.) The occurrence is the result of the rivalry between two cable TV operators by name Preetha Cable Vision and Aiswarya Cable Vision and the subject matter of the offence is the amplifier belonging to Aiswarya Cable Vision.