MOHAMMED MUBEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners, who are accused Nos.1 to 4 in Crime No.196/07 of Kasaragod Police Station for offences punishable under sections 143, 147, 148, 341, 447, 326 and 308 read with section 149 IPC, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) The case of the prosecution is that consequent on the protest raised by the defacto complainant in the five persons including the petitioners drinking liquor from a car in front of his house, he was assaulted with beer bottle resulting in his sustaining injuries including a fracture.