ADARSH B Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the second accused in Crime No.120/2007 of Anchalummood Police Station for offences punishable under Sections 452, 323 and 324 IPC read with Section 34 IPC, seeks anticipatory bail.

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

(3.) The case of the prosecution is that at about 3.00 a.m on 21.3.2007, the accused persons including the petitioner armed with weapons like iron rod etc, criminally trespassed into the house of the defacto complainant and assaulted him resulting in his sustaining injuries.