SREENI MURUKAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 4 and 6 in Crime No.124/07 of Alappuzha North Police Station for offences punishable under sections 143, 147, 148, 324 and 308 read with section 149 IPC, seek anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that at about 9 p.m. on 10.3.2007 at a place near Mammodu junction the accused persons armed with sword stick, iron rod and wooden stick, etc. assaulted the defacto complainant. The first accused is alleged to have inflicted a cut injury on the back of the head of the defacto complainant with a sword. Accused Nos. 2, 3 and 6 are alleged to have assaulted him with iron pipe and the 4th accused is alleged to have assaulted him with a wooden stick.