(1.) Petitioners who are accused Nos.1 to 15 in Crime No.10/07 of Adhur Police Station for offences punishable under sections 143, 147, 148, 341, 324 and 326 read with section 149 IPC, seeks anticipatory bail.
(2.) Learned Public Prosecutor opposed the application.
(3.) The occurrence took place on 19.1.2007 at 4.30 PM in connection with the election in the LBS Engineering College, Kasargod. Since it was a clash between the students a counter case has also been registered as Crime No.11/07.