BIJU BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the first accused in Crime No.3/07 of Vadakkekkara Police Station for offences punishable under sections 323, 324, 326 and 308 read with section 34 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The occurrence took place on 1.1.2007 during which the petitioner is alleged to have attacked the de facto complainant and another using sword stick. The petitioner is stated to be involved in two other crimes and his name is included in the rowdy list of Vadakkekkara Police Station.